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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1) in Indian Institute of Public Health Gandhinagar Act, 2015

(1)The Director shall be an eminent person of high repute and accomplished in the field of public health. He shall have track record of academic activities and academic administration. The Director shall be appointed by the Governing Council out of the panel of three persons recommended by the Search Committee consisting of the following members, namely: -
(i)an eminent professional, to be nominated by the Sponsoring body;
(ii)an eminent educationalist, to be nominated by the Executive Council; and
(iii)one member of the Executive Council, to be nominated by the President who shall act as the Chairperson of the committee.