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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(5) in The National Institutes of Technology, Science Education and Research, 2007

(5)[ The Deputy Director of every Institute shall be appointed in such manner and on such terms and conditions as may be laid down by the Statutes and shall exercise such powers and perform such duties as may be assigned to him by this Act or the Statutes or by the Director.] [Substituted by Act No. 28 of 2012][Inserted by Act No. 9 of 2014]
Prior to substitution by Act 28 of 2012 the clause (5) read as;(5) The Deputy Director of every Institute shall exercise such powers and perform such other duties as may be assigned to him by this Act or the Statutes or by the Director.