Section 14 in The First Statutes of the National Institutes of Technology
14. Powers of the Chairperson, Board of Governors.
- In addition to the powers provided in the Act, the Chairperson of the Board of Governors shall have the following powers, namely-(i)he shall have the power to fix, on the recommendations of the Selection Committee, the initial pay of an incumbent at a stage higher than the minimum of the scale in respect of posts to which the appointments can be made by the Board under the provisions of the Act;(ii)[ he shall have the power to send members of the staff, except the Director, of the Institute for training or for a course of instruction, outside India subject to such terms and conditions as may be laid down by the Board from time to time and the visit abroad by the Director shall be approved by the Chairman, National Institutes of Technology Council; [[Substituted 'he shall have the Power to send members of the staff except the Director of the Institute for training or for a course of instruction outside India subject to such terms and conditions as may be laid down by the Board from time to time. Incidentally the visit abroad by the Director shall be approved by the Chairman, National Institutes of Technology Council;he shall execute the contract of service between the Institute and the Director or Deputy Director on behalf of the Central Government but he shall not be personally liable of anything under such contract; and' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]](iii)he shall execute the contract of service between the Institute and the Director on behalf of the Central Government, but he shall not be personally liable of anything under such contract; and](iv)In emergent cases, the Chairperson may exercise the powers of the Board and inform the Board of the action taken by him for confirmation and ratification.
