Section 18 in The Nirma University of Science and Technology Act, 2003
18. Director.
(a)The Director shall be appointed by the Board out of the panel of names recommended from time to time by the Committee consisting of the following members, namely:(i)an eminent technologist to be nominated by the President;(ii)an eminent educationist to be nominated by the President; and(iii)one member of the Board to be nominated by the President.(b)The President shall designate one member as the Chairman of the Committee.(c)The term of office of the Director shall be determined by the Board for the period not exceeding five years.(d)Notwithstanding anything contained in clauses (a) and (c) of sub-section (1), the Director of the University holding the office at the commencement of this Act, shall be deemed to have been appointed as the first Director.(e)Where a vacancy in the office of Director occurs and it cannot be conveniently and expeditiously filled up in accordance with the provisions of clauses (a) and (c) of the section and if there is any emergency, the President, in consultation with the Board, may appoint any suitable person to be the Director and may, from time to time, extend the term for a period not exceeding one year;(f)The conditions of service of the Director, including salary, allowances, leave, pension and provident fund shall be such as may be prescribed by the Board and until so prescribed, shall be determined by the President.
