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] [Entire Act]

State of Andhra Pradesh - Section

Section 20 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017

20. Head of the Department or Centre.

(1)Each Department and Centre of the Institute shall be placed in charge of a Head, who shall be selected by the Director, from amongst the Professors and Associate Professors of that Department or Centre:Provided that if a Department or Centre has no Professor or Associate Professor, the Director may appoint an Assistant Professor of that Department or Centre to head the Department or Centre.
(2)The Head of a Department or Centre shall hold his post for a term of two years :Provided that after the expiry of his term of office, he shall continue to hold office till the appointment of his successor:Provided further that no person shall head a Department or Centre continuously for a period exceeding three years, unless he is specially appointed at least for a second term.
(3)The Director may himself take temporary charge of a Department or place it under the charge of the Deputy Director or a Professor from another Department for a period not exceeding six months.
(4)The Head of Department shall be responsible for the entire working of the Department subject to the general control and supervision of the Director.
(5)The Head of Department shall be duty bound to see that the decisions of the authorities of the Institute and of Director are faithfully carried out and shall perform such other duties as may be assigned to him by the Director or the Senate.
(6)When appointment to the post of Head of Department or Centre becomes due, the Director shall ascertain the willingness, of the persons eligible to be appointed as Head, for being so appointed, and shall generally select a person by rotation from among eligible and willing persons.
(7)Whenever it is proposed to deviate from the principle of rotation, such appointment shall be made only with the prior approval of the Chairperson, Board of Governors and for reasons to be recorded in writing and shall also be reported to the Senate and the Board, along with reasons for deviation, in their next meetings.