Section 20 in Institute of Infrastructure, Technology, Research and Management Act, 2012
20. Powers and functions of Director General.
- Without prejudice to the generality of the provision contained in section 19, the Director General shall -(i)exercise general supervision and control over the day to day affairs of the University;(ii)preside over at the meetings of the Academic Council and the Finance Committee;(iii)ensure implementation of the decisions of the authorities of the University;(iv)ensure that the provisions of this Act and the regulations are faithfully followed;(v)be responsible for imparting of instruction and maintenance of discipline in the University; and(vi)exercise such other powers and perform such other duties as may be assigned to him by or under this Act or the regulations or as may be delegated to him by the Board or by the Chairman.
