(1)The Director shall be appointed by the Board, out of the panel of names, recommended from time to time, by the committee consisting of the following members, namely.-(i)an eminent professional to be nominated by the President;(ii)an eminent educationist to be nominated by the President; and(iii)one member of the Board to be nominated by the President.(2)The President shall designate one member as the Chairman of the Committee.(3)The term of office of the Director shall be for the period of five years and shall be eligible for re-appointment to that office for a further term of five years.(4)Where a vacancy in the office of the Director occurs and it cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-sections (1) and (3) and if there is any emergency, the President, in consultation with the Board may appoint any suitable person to be the Director and may, from time to time extend the term for a period not exceeding one year.(5)The term and conditions of the service of the Director shall be such as may be prescribed by the Board and until so prescribed, shall be determined by the President.
