Section 11 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
11. Deputy Director.
(1)The Deputy Director shall be appointed by the Director from amongst the Professors of the Institute with the prior approval of the Chairman, on such terms and conditions as may be decided by the Board from time to time and the Deputy Director shall be entitled to additional monetary benefit as may be prescribed/approved by the Government of India, from time to time.(2)The Deputy Director shall assist the Director in academic and administrative work and in maintaining liaison with other institutions of higher learning and research and also with industrial undertaking and other employers.
