Section 10 in Institute of Infrastructure, Technology, Research and Management Act, 2012
10. Chairmen.
(1)The Chairman of the University shall be appointed by the State Government, who shall,-(a)be an eminent educationalist or technologist or industrialist or administrator having vision for human resources development; and(b)be associated with education, philanthropy, industrial or business development or administration in the State services, corporations or public bodies.(2)The Chairman shall hold office for a period of three years and shall be eligible for re-nomination.(3)The other terms and conditions of the Chairman shall be such as may be determined by the regulations.(4)Where a vacancy in the office of the Chairman occurs on account of death, resignation or otherwise, the State Government shall appoint as soon as possible, a suitable person to be the Chairman of the University in accordance with the provision of sub-section (1).(5)The Chairman may resign from his office by writing under his hand addressed to the State Government and such resignation shall take effect from the date of acceptance by the State Government.
