Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017

(1)The Building and Works Committee shall be an authority of the Institute within the meaning of section 10 of the Act and it shall consist of the following members, namely:-
(a)the Director, ex-officio, who shall be the Chairman of the Building and Works Committee;
(b)the Deputy Director, ex officio;
(c)the Professor in Charge Estate and Works, ex-officio;
(d)one person nominated by the Central Government;
(e)one Civil Engineer, not below the rank of Superintending Engineer, nominated by the Board from a Government Department or Agency;
(f)one Electrical Engineer, nominated by the Board from a Government Department or Agency;
(g)three Professors of the Institute with relevant specialisations, to be nominated by the Board;
(h)the Institute Engineer, Ex-officio;
(i)the Registrar, Ex-officio Secretary.