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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Schools of Planning and Architecture Statutes, 2016

(1)The Director of the School shall be appointed by the Visitor on contract basis on the recommendation of a Selection Committee constituted for this purpose consisting of the following:
(i) An eminent person from the field of Architecture or Planning Chairperson
(ii) Two experts in the field of Architecture or Planning Member
(iii) Additional Secretary or Joint Secretary dealing withArchitecture Education in the Ministry of Human ResourceDevelopment Convener