Section 18 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
18. The Deputy Director.
(1)The appointment of the Deputy Director shall be made by the Board on the recommendations of the Selection Committee constituted in terms of provisions under Statutes 23 (5) (a) of the Statutes of NIT Andhra Pradesh.(2)The appointment shall be for a period of three years initially which may be extended by two times for one year each on recommendation of the Board.(3)The Deputy Director shall be governed by the terms and conditions of the Contract of Service entered into between the Institute and the Deputy Director in the form specified in Schedule `B`.(4)The Deputy Director shall have all the powers of the Director during the vacancy in the post of Director of the Institute.(5)The Deputy Director shall assist the Director in academic and administrative work and in maintaining liaison with other institutions of higher learning and research, and also with industrial undertakings and other employers.
