Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3) in Indian Institute of Public Health Gandhinagar Act, 2015

(3)The Director shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of various authorities of the University. He shall-
(i)exercise general supervision of the management and control over the affairs of the University;
(ii)ensure implementation of the decisions of the authorities of the University;
(iii)be the Chairman of the Academic and Research Council;
(iv)be responsible for imparting of instructions and maintenance of discipline in the University; and
(v)exercise such other powers and perform such other duties as may be assigned to him under this Act or the regulations or as may be delegated to him by the Governing Council or Executive Council or the President, as the case may be.