Section 20(4) in International Institute of Information Technology (IIIT) University Act, 2013
(4)For constituting the committee under sub-section (3), the Chancellor shall, six months before the expiry of the term of the Director, call upon the Board and the Sponsor to choose heir nominees for the search committee, and if any or both of them fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may further nominate any one or both the persons, as the case may be.
