Section 10 in Indraprastha Institute of Information Technology Delhi Act, 2007
10. The Director.
(1)The Director shall be a scholar of eminence in the area of Information Technology or Computer Science or Computer Engineering having administrative experience in a degree level institution of higher learning.(2)The Director shall be appointed by the Board of Governors in such a manner, on such terms and on such emoluments and other conditions of service as may be prescribed.(3)The Director shall be the principal academic and chief executive officer of the Institute and shall exercise supervision and control over the affairs of the Institute and give effect to the decisions of all the authorities of the Institute.(4)The Director may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the Institute by or under this Act and shall report to such authority the action taken by him on such matter:Provided that if the authority concerned is of the opinion that such action ought not to have taken, the Director shall take such action as is necessary and feasible to annul the action taken by the Director in excess of the powers conferred upon him.Provided further that any person in the service of the Institute who is aggrieved by the action taken by the Director under this sub-section, shall have the right to appeal against such action to the Board of Governors within ninety days from the date on which such action is communicated to him and thereupon the Board of Governors may confirm, modify or reverse the action taken by the Director.(5)The Director shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and the Ordinances.
