Section 17(1) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
(1)Notwithstanding anything contained in these Statutes, the Board may, in special circumstances appoint an eminent person on Contract for a period not exceeding five years, with a provision of renewal for further periods:Provided that every such appointment and the terms thereof shall be subject to the prior approval of the Chairman of the Council.
