Section 21 in Dr. Babasaheb Ambedkar Technological University Act, 2014
21. Joint Director.
(1)Every Joint Director shall be whole time salaried officer and shall be appointed for a period of three years by the Executive Council on the recommendation of the selection committee in the manner prescribed by the Statutes.(2)No person shall hold the office of Joint Director beyond the age of sixty five years.(3)The Joint Director shall perform such functions as may be prescribed by the Statutes, Ordinances and regulations made under this Act.
