Section 10(1) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
(1)The Director appointed, under the provisions of Section 17 (1) of `The Institutes of Technology Act, 1961? as amended from time to time, by the Council with the prior approval of the Visitor, on contract for a period of five years or till he or she attains the age of seventy (70) years, whichever is earlier shall have power to incur expenditure in accordance with the procedure as may be laid down by the Board from time to time subject to the budget provisions made for the specific purpose.
