Section 21 in International Institute of Information Technology (IIIT) University Act, 2013
21. Powers and functions of Director.
- The powers and functions of Director shall be as follow, namely :-(a)The Director shall be the principal academic and executive officer of the Institute, responsible for proper administration of the Institute and for imparting of instructions and maintenance of discipline therein;(b)The Director shall submit annual reports and accounts to the Board :Provided that the Chancellor may require the Director to submit such special or periodical reports as may be deemed necessary;(c)It shall be the duty of the Director to ensure that the decisions taken by the Board are implemented;(d)The Director shall exercise such other powers and perform such other functions as may be prescribed by the Statutes, Ordinances, Regulations or Resolutions of the Board;[*** [Omitted '(e) The Director may, if he is of the opinion that the situation is of an emergent nature and immediate action is necessary on any matter, for reasons to be recorded in writing, exercise any power conferred upon any authority, other than the Chairperson of the Institute :' by C.G. Act No. 11 of 2014, dated 5.8.2014.]Provided that the Director shall, as soon as may be, submit a report to the Chairperson, on the exercise of such powers, and the decision thereon shall be final.
