Section 10 in The Centre for Environmental Planning and Technology University Act, 2005
10. Director.
(1)The Director shall be appointed by the Board from amongst the Deans by rotation.(2)The term of office of the Director shall be for a period of five years.(3)The Director of the CEPT Trust shall be the first Director of the University.(4)The emoluments and other terms and conditions of service of the Director shall be such as may be prescribed by the regulations:Provided that the Chairman shall determine the terms and conditions of service of the Director until it is prescribed by the regulations;(5)The Director shall,-(i)exercise general supervision of the management and control the affairs of the University;(ii)ensure implementation of the decisions of the authorities of the University.(iii)be the Chairman of the Academic and Research Council;(iv)be responsible for imparting of instructions and maintenance of discipline in the University; and(v)exercise such other powers and perform such other duties as may be assigned to him under this Act or the regulations or as may be delegated to him by the Board or the President, as the case may be.
