Section 20(2) in International Institute of Information Technology (IIIT) University Act, 2013
(2)Except as provided under this Act the Director of the Institute shall be appointed by the Chancellor "under the doctrine of pleasure" after consultation with the State Government from a panel of not less than three distinguished persons in the field of Information Technology recommended by the search committee under sub-section (3) or sub-section (7) of Section 20 of this Act:Provided that if the person or persons approved by the Chancellor out of those recommended by the search committee are not willing to accept the appointment, the Chancellor may call for fresh recommendations from search committee.
