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Union of India - Section

Section 11 in First Statutes of the National Institute of Design, Ahmedabad

11. The Director.

- The Director shall, -
(a)incur expenditure in accordance with the delegation of administrative and financial powers as approved by the Governing Council;
(b)write off irrecoverable losses and of irrecoverable value of stores lost or rendered unserviceable, up to a limit laid down by the Governing Council, in any individual case, subject to such conditions as may be made by the Governing Council;
(c)fix the initial pay of an incumbent at a stage higher than the minimum of the scale with written justification for doing so in respect of posts of which appointment can be made by him under the powers vested in him by the provision of the Act and this Statute, on the recommendations of the Selection Committee;
(d)constitute such committees or panels for deliberations and recommendations on any matter concerning the Institute;
(e)delegate, at his discretion, any of his powers, responsibilities and authorities vested in him under the Act and this Statute to one or more members of academic or administrative staff of the Institute with the prior approval of the Governing Council;
(f)prescribe by issuing office orders duties and responsibilities of all employees of the Institute as are required and relevant to the positions to which they are appointed and make additions or deletions or alterations thereof for administrative and functional reasons;
(g)issue Office Orders for.-
(a)assigning additional tasks or responsibilities to any employee for such period of time and on such terms as may be necessary;
(b)setting up Committees or Panels or Groups for deliberation or consideration of such issues or matters as may be necessary; and
(c)seeking recommendations or reports on matters referred to Committees or Panels or Groups.
(h)exercise such other powers as may be delegated to him under the delegation of Administrative and Financial powers by the Governing Council; and
(i)sign Memorandum of Understanding, Agreements to cooperate with educational or other institutions in any part of the world having objects wholly or partly similar to those of the institute by exchange of faculty members, senior functionaries, scholars, students and generally, in such manner as may be conducive to their common objectives, subject to approval of financial implication, if any, by the Governing Council.