Section 10 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
10. Director.
(1)The Director appointed, under the provisions of Section 17 (1) of `The Institutes of Technology Act, 1961? as amended from time to time, by the Council with the prior approval of the Visitor, on contract for a period of five years or till he or she attains the age of seventy (70) years, whichever is earlier shall have power to incur expenditure in accordance with the procedure as may be laid down by the Board from time to time subject to the budget provisions made for the specific purpose.(2)The Director shall have the power to reappropriate funds with respect to different items constituting the recurring budget up to such limit for each item as may be determined by the Board from time to time:Provided that such reappropriation shall not involve any liability in future years. Every such reappropriation shall, as soon as possible, be reported to the Board.(3)The Director shall have the power to waive recovery of overpayment up to such limit as may be determined by the Board from time to time, made to a member of the staff, not detected within twenty-four months of payment. Every such waiver shall, as soon as possible, be reported to the Board.(4)The Director shall have the power to write off irrecoverable losses and irrecoverable value of stores lost or rendered unserviceable due to fair, wear and tear on the recommendation of a Standing Committee appointed by the Board for such purpose subject to such financial limit, as may be specified by the Board from time to time.(5)The Director shall have the power to fix, on the recommendation of the Selection Committee, the initial pay of an incumbent at a stage higher than the minimum of the scale, but not involving more than five increments, in respect of such posts to which appointment can be made by him as stipulated by the Board in accordance with the Act.(6)The Director shall have the power to employ technicians and workmen paid from contingencies involving such emoluments as may be stipulated by the Board from time to time.(7)The Director shall have the power to send the members of the staff for training or for a course of instruction inside India subject to such terms and conditions as may be laid down by the Board from time to time.(8)The Director shall have the power to sanction remission or reduction of rent for buildings rendered wholly or partially unsuitable.(9)The Director shall have the power to sanction temporary allocation of any building for any purpose other than that for which it was constructed.(10)In exceptional cases, subject to availability of funds, the Director shall have the power to create temporary posts with the approval of the Chairman, of not more than two years? duration on approved scales of pay under report to the Board provided that no such post, of which the Director is not the appointing authority, shall be so created.(11)The Director shall have the power of a Head of Department for purposes of rules in the Account Code, the Fundamental and Supplementary Rules and other rules of the Government in so far as they are applicable or may be made applicable to the conduct of the business of the Institute.(12)If, for any reason, the Registrar is temporarily absent for a period not exceeding one month, the Director may take over, or assign to any member of the staff of the Institute, any of the functions of the Registrar as he deems fit:Provided that if, at any time, the temporary absence of the Registrar exceeds one month the Board may, if it thinks fit, authorize the Director to take over or assign the function of the Registrar as aforesaid, for a period exceeding one month.(13)The Director may, during his absence from the headquarters, authorise the Deputy Director or one of the Deans or the senior most Professor present, to sanction advances for travelling allowance, contingencies and medical treatment of the staff and sign and countersign bills on his behalf and authorise him for assuming such powers of the Director as may be specifically delegated to the Deputy Director or one of the Deans or the senior most Professor present, by him in writing.(14)The Director may, at his discretion, constitute such Committees as he may consider appropriate.(15)In the event of the occurrence of any vacancy in the office of the Chairman by reason of his death, resignation, or otherwise or in the event of the Chairman being unable to discharge his functions owing to absence, illness or any other cause, the Director may discharge the functions assigned to the Chairman under Statute 9.
