Section 23 in The First Statutes of Indian Institute of Technology Goa, 2017
23. Head of Department, School, Centre, Division.
(1)Each Department or School and Centre or Division or similar unit shall be placed in the charge of a Head or Professor-in-Charge who shall be selected and appointed by the Director from among the academic staff of the Institute:Provided that when in the opinion of the Director, the situation so demands, the Director may himself or herself take temporary charge of the Head or place it under the charge of the Deputy Director or an academic staff from another department for such period as the Director may decide in each case from time to time.(2)The Head shall be responsible for the activities under his or her charge subject to the direction and general control of the Director.(3)It shall be the duty of the Head to see that the teaching, research and development, administrative and other activities and the decisions of the Authorities of the Institute and of Director are faithfully carried out. He or She shall perform such other duties as may be assigned to him or her by the Director.
