Section 7 in The Anugraha Narayan Sinha Institute of Social Studies Act, 1964
7. The Director.
- [(1) There shall be a Director who shall be a whole time officer and his appointment shall be made by the Board of Control on the recommendation of a Selection Committee.(i)The Selection Committee shall consist of the following members:-(1)One member to be nominated by the State Government.(2)One member to be nominated by the Indian Council of Social Sciences Research, New Delhi.(3)One representative of the Board of Control.The Selection Committee shall prepare a penal of three names in order of preference and the Board of Control shall make appointment of Director out of that panel.(ii)The Director shall hold office for a term of three years from the date on which he assumes charge of his office and on the expiry of the said term, he may be reappointed for another term not exceeding three years. No Director can hold office for more than six years in all.](2)The Director shall act as the Secretary to the Board and shall be the principal executive officer of the Institute and all members of the staff shall be responsible to him.(3)The Director shall have power, subject to the provision of clause (e) of sub-section (2) of Section 6,to appoint officers and employees to posts sanctioned by the Board in scales of pay the maximum of which does not exceed Rs. 200 per month.(4)The Director shall be responsible for implementing the resolutions of the Board and he shall exercise such other powers and perform such other duties as may be conferred or imposed on him by this Act or the rules made by the Board thereunder.(5)[ No person shall be eligible to hold the post of Director unless he is a person who has attained a place of eminence in the field of social sciences.] [Inserted by Act 34 of 1982 and Substituted by Act 6 of 1989.](6)[ The pay of the Director shall be equivalent to that of the Vice-Chancellor of a University established under the Act of the legislature of the State of Bihar, and other terms and conditions of his appointment shall be determined by the Board of Control.] [Inserted by Act 34 of 1982 and Substituted by Act 6 of 1989.](7)[ Where the person appointed as Director is in the receipt of pension from the Central or State Government, the amount of the pension payable to him shall be treated as part of the salary specified in clause (6).] [Inserted by Act 34 of 1982.]
