Section 20 in International Institute of Information Technology (IIIT) University Act, 2013
20. Appointment of Director.
(1)The Director shall be scholar of eminence in the area of Information Technology or Computer Science or Computer Engineering having administrative experience in a degree level institution of higher learning.(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.(3)The Chancellor shall constitute a search committee consisting of following persons, namely ;-(i)one person recommended by the Board;(ii)one person recommended by the Sponsor;(iii)one person recommended by the Chancellor;The Chancellor shall appoint anyone of these three persons as Chairman of the search committee.(4)For constituting the committee under sub-section (3), the Chancellor shall, six months before the expiry of the term of the Director, call upon the Board and the Sponsor to choose heir nominees for the search committee, and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate any one or both the persons, as the case may be.(5)No person who is connected with the Institute shall be recommended or nominated on the search committee under sub-section (3).(6)[ The search committee shall submit the panel within six weeks from the date of its constitution, or such further time as the Chancellor may deem fit:Provided that except in respect of the appointment of the first Director of the Institute, such further time shall not exceed four weeks.] [Substituted by C.G. Act No. 11 of 2014, dated 5.8.2014.](7)If for any reason the committee constituted under sub-section (3) fails to submit the panel within the period specified in sub-section (6), the Chancellor shall constitute another search committee consisting of three persons, not connected with the Institute, and shall appoint one of them as the Chairman of the Search Committee. The search committee so constituted shall submit a panel of three persons within a period of six weeks or such shorter period as may be specified, from the date of its constitution.(8)If the committee constituted under sub-section (7) fails to submit the panel within the period specified therein, the Chancellor may appoint any person whom he deems fit to be the Director after consultation with the State Government.(9)The Director shall be a whole-time salaried officer of the Institute and his emolument and other conditions of service shall be prescribed by the Statutes.(10)The Director shall hold office for a term not exceeding five years or till the attainment of the age of 70 years, whichever is earlier, and shall not be eligible for appointment for more than two terms.
