Section 12(1) in The First Statutes of Indian Institute of Technology Goa, 2017
(1)Notwithstanding anything contained in these First Statutes, the Council may appoint an eminent person as Director on contract for a period not exceeding five years, with a provision for renewal for further periods. The contract of service of the Director shall be as stipulated in Schedule A:Provided that every such appointment and terms thereof shall be subject to the prior approval of the Visitor.
