Section 19 in International Institute of Information Technology (IIIT) University Act, 2013
19. Powers and functions of the Chairperson of the Board.
- The powers and functions of Chairperson of the Board shall be as follow, namely :-(a)The Chairperson shall preside over the meetings of the Board;(b)In cases where meeting of the Board is not convened as provided in the Statutes, the Chairperson shall have the powers to convene the meeting of the Board in accordance with the provisions of the Statues;(c)Where in the opinion of the Director, the situation demands that immediate decision needs to be taken in the interest of the Institute, then the Chairperson on the recommendation of the Director may issue such orders as may be deemed necessary :Provided that such orders shall be submitted for ratification of the Board at its next meeting :Provided further that no such decision shall be taken without the prior approval of the Board, where the Financial burden on the Institute exceeds the provisions of the budget approved by the Board;(d)The Chairperson shall exercise such powers and perform such other functions as may be assigned to him under this Act, by Statutes, or by resolution of the Board.
