Section 14 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
14. Powers of the Chairperson, Board of Governors.
- In addition to the powers provided under the Act, the Chairperson of the Board shall have the following powers, namely:-(i)on the recommendations of the Selection Committee, fixing the initial pay of an incumbent at a stage higher than the minimum of the scale in respect of posts to which the appointments can be made by the Board under the provisions of the Act;(ii)deputing members of the staff, except the Director, of the Institute for training or for a course of instruction, outside India subject to such terms and conditions as may be laid down by the Board from time to time:Provided that the visit abroad by the Director shall be approved by the Chairman, National Institutes of Technology, Science Education and Research Council;(iii)he shall execute the contract of service between the Institute and the Director on behalf of the Central Government, but he shall not be personally liable of anything under such contract; and(iv)taking action in emergent cases and to inform the Board of such action for confirmation and ratification.
