Section 14 in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
14. Director.
(1)The Director shall be appointed by the Visitor on the recommendation of a committee consisting of,-(a)President of the Institute;(b)Vice-President of the Institute;(c)the Director General Medical Education and Training; and(d)two experts in medical field, not below the rank of a head of medical institution or medical University to be nominated by the Visitor.(2)(a)Only such person shall be eligible for the appointment to the office of the Director who has not attained the age of sixty two years.(b)The Director shall hold office for a term of five years from the date he/she enters upon his/her office or till he/she attains the age of sixty five years whichever is earlier.(c)The Director may be appointed for second term or until he/she attains the age of sixty five years, whichever is earlier:Provided that the Director may in writing under his hand addressed the Visitor resign his/ her office, and shall cease to hold his office on the acceptance thereof by the Visitor.(3)The Committee shall, as far as may be, at least sixty days before the date on which a vacancy in the office of the Director is due to occur by reason of expiry of term or resignation under the proviso to clause (c) of sub-section (2) and also whenever so required and before such date as may be specified by the Visitor, submit to the Visitor the names of not less than three persons to hold the office of the Director. The Committee shall, while submitting the name, also forward to the Visitor a concise statement showing the qualifications of each of the persons so recommended but shall not indicate any order of preference.(4)Where the Visitor does not consider any one or more of persons recommended by the Committee to be suitable for appointment as the Director or if one or more of the persons recommended is/are not available for appointment and the choice of the Director is restricted to less than three persons, he may require the committee to submit a list of fresh names in accordance with sub-section (3).(5)No Act or proceeding of the committee shall be invalidated merely by reason of the existence of a vacancy or vacancies among its members or by reason of some person having taken part in the proceeding who is subsequently found not to have been entitled to do so.(6)In any of the following circumstance (of the existence of which the Visitor shall be the sole judge), he may appoint any suitable person to the office of the Director for a term not exceeding six months as he may specify:-(a)Where the vacancy in the office of the Director occurs and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1) to (5).(b)Any other emergency.(7)In the absence of the Director, the senior-most Professor of the Institute shall discharge the duties of the Director.(8)Subject to the provisions of this Act. the emoluments and other conditions of service of the Director shall be such as may be determined by the State Government by general or special order in that behalf.(9)If in the opinion of the Visitor, the Director wilfully omits or refuses to earn out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears that the continuance of the Director in office is detrimental to the interest of the Institute, the Visitor may, after making such inquiry, as he deems proper, by order remove the Director.
