Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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]

Union of India - Section

Section 17 in The Schools of Planning and Architecture Statutes, 2016

17. The Appointment of Director and his powers.

(1)The Director of the School shall be appointed by the Visitor on contract basis on the recommendation of a Selection Committee constituted for this purpose consisting of the following:
(i) An eminent person from the field of Architecture or Planning Chairperson
(ii) Two experts in the field of Architecture or Planning Member
(iii) Additional Secretary or Joint Secretary dealing withArchitecture Education in the Ministry of Human ResourceDevelopment Convener
(2)The agreement of services of the Director is as provided under Schedule A and the eligibility criteria for the appointment of such Director are as specified in Schedule D.
(3)The Director shall be appointed for a period of five years and shall be governed by the terms and conditions of the Contract of Service entered into between the School and the Director as specified in Schedule A.
(4)In case the post of Director of a School of Planning and Architecture is vacant, the Central Government may assign temporary charge to the senior most Professor of the School of Planning and Architecture concerned, or to the regular director of another School of Planning and Architecture or Head of any other institute under the Ministry of Human Resource Development till such a time a regular Director is appointed.
(5)Subject to the budget provisions made for the specific purpose and with the approval of the different statutory bodies of the School, the Director shall have the power to incur expenditure in accordance with the procedure and instructions as laid down from time to time by the Central Government as well as subject to the provisions of General Financial Rules(GFR).
(6)The Director shall have the power to appropriate funds with respect to different items constituting the recurring budget up to a limit specified for the Head of Department in the Central Government for each item:Provided that such appropriation shall not involve any increase in the budget and any liability in future years:Provided further that every such appropriation shall, as soon as possible, be reported to the Board for its ratification.
(7)The Director shall have the power to write off irrecoverable losses up to a limit of ten thousand rupees and of irrecoverable value of store items lost or rendered unserviceable due to normal wear and tear or obsolete up to a limit of twenty five thousand rupees subject to such stipulations as may be made by the Board from time to time.
(8)The Director shall have the power to donate obsolete equipment or store items, as identified by a Committee constituted for this purpose by the Director, to any educational institution in the vicinity of the School up to such limits as may be decided by the Board from time to time.
(9)The Director, where he is the appointing authority, shall have the power to fix, on the recommendations of the Selection Committee and reasons to be recorded in writing, the initial pay of an incumbent at one stage higher than the minimum of the scale, in respect of posts to which appointment can be made by him under the powers vested in him by the provision of the Act or these Statutes.
(10)The Director shall have the power to employ Teaching Supporting Staff in the Laboratories, Technicians or Technical instructors and Skilled Workmen, paid from contingencies from time to time, based on the actual requirement, for not more than one year on such remuneration as may be decided by the Board.
(11)The Director shall have the power to send members of the staff for training or to attend course of instruction inside India subject to such terms and conditions as may be specified by the Ordinances.
(12)The Director shall have the power to sanction temporary allocation of any building for any purpose other than that for which it was constructed.
(13)If for any reason the Registrar is temporarily absent for a period not exceeding one month, the Director may assign to any faculty member or member of the staff of the School, 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, authorise the Director to assign the function of the Registrar, for a period exceeding one month.
(14)All contracts for and on behalf of the School except the one between the School and the Director shall when authorised by a resolution of the Board passed in that-behalf be in writing and be expressed to be made in the name of the School and every such contract shall be executed on behalf of the School by the Director, but the Director shall not be personally liable in respect of anything under such contract.
(15)The Director may, during his absence from headquarters, specifically authorise in writing, senior most Dean or the senior most Professor present to execute the day to day functioning of the Director including sanctioning of the advances for traveling allowance, contingencies and medical treatment of the staff and sign and counter-sign bills on his behalf.
(16)The Director may, at his discretion, constitute such committees, as he may consider appropriate for smooth functioning of the School.
(17)The Director may, with the approval of the Board, delegate any of his powers, authority or responsibilities vested in him by virtue of the Act and Statutes to one or more members of the Academic or Administrative Staff of the School.