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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(1) in The First Statutes of Indian Institute of Technology Goa, 2017

(1)Each Department or School and Centre or Division or similar unit shall be placed in the charge of a Head or Professor-in-Charge who shall be selected and appointed by the Director from among the academic staff of the Institute:Provided that when in the opinion of the Director, the situation so demands, the Director may himself or herself take temporary charge of the Head or place it under the charge of the Deputy Director or an academic staff from another department for such period as the Director may decide in each case from time to time.