Section 17 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
17. The Director.
(1)The Director shall be appointed by the Chancellor based on the recommendation of a three member search committee consisting of eminent academicians, knowledge experts, professionals appointed by the Board of Governors, on such terms and conditions as decided by the board.(2)The Director shall be the Principal Executive and Academic Officer of the Institute and shall exercise general supervision and control over the affairs of the Institute and give effect to the decisions of the authorities of the Institute.(3)The Director shall nominate and appoint the chief operating officer and the registrar (COO&R) for the institute. The Director is responsible for approving appointments of all Deans and senior faculty of the Institute, based on the recommendations received by committees appointed by the Director for this purpose. The Director shall exercise such other powers and perform such other duties as may be laid down by the Statues and Regulations The services of the Director can be terminated by the Chancellor with the approval of the Board of Governors and Chancellor after following the principles of natural justice and after providing an opportunity to present his case including for termination on disciplinary grounds. The Director shall preside at the convocation of the Institute in the absence of the Chancellor and visitor.
