Section 18 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
18. Deputy Director.
(1)The appointment of the Deputy Director shall be made by the Board on the recommendations of the Selection Committee from among the senior faculty members.(2)The Deputy Director shall hold office for a period of three years which may be extended for an another period of two years or one year each on the recommendation of the Board.(3)The Deputy Director shall be governed by the terms and conditions of the contract of service entered into between the Institute and the Deputy Director in the form specified in Schedule `B'.(4)The Deputy Director shall have all the powers of the Director during the absence of Director or its vacancy.(5)The Deputy Director shall assist the Director in academic and administrative work and in maintaining liaison with other institutions of higher learning and research, and also with industrial undertakings and other employers.
