Section 11(1) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
(1)The Deputy Director shall be appointed by the Director from amongst the Professors of the Institute with the prior approval of the Chairman, on such terms and conditions as may be decided by the Board from time to time and the Deputy Director shall be entitled to additional monetary benefit as may be prescribed/approved by the Government of India, from time to time.
