Section 18 in The First Statutes of the National Institutes of Technology
18. The Deputy Director.
- [(1) The appointment of the Deputy Director shall be made by the Board on the recommendations of the Selection Committee constituted in terms of provisions under Statutes 23 (5) (a) of the First Statutes of National Institutes of Technology.] [Substituted 'The appointment of the Deputy Director shall be made by the visitor on the recommendation of the Selection Committee constituted by the Central Government with prior approval of the visitor consisting of at least five members including the Chairman who are experts in the field of technical education with experience at National and International level.' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).](2)The appointment shall be for a period of three years initially which may be extended by two times for one year each on 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 vacancy in the post of Director of the Institute.(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.
