Section 9 in Indian Institute of Public Health Gandhinagar Act, 2015
9. Director.
(1)The Director shall be an eminent person of high repute and accomplished in the field of public health. He shall have track record of academic activities and academic administration. The Director shall be appointed by the Governing Council out of the panel of three persons recommended by the Search Committee consisting of the following members, namely: -(i)an eminent professional, to be nominated by the Sponsoring body;(ii)an eminent educationalist, to be nominated by the Executive Council; and(iii)one member of the Executive Council, to be nominated by the President who shall act as the Chairperson of the committee.(2)The Director shall be a fulltime officer of the University and shall hold office for a term of five years:Provided that, after expiry of the term of five years, the Director shall be eligible for re-appointment for another term of five years.(3)The Director shall be the principal executive and academic officer of the University and shall exercise general superintendence and control over the affairs of the University and shall execute the decisions of various authorities of the University. He shall-(i)exercise general supervision of the management and control over the affairs of the University;(ii)ensure implementation of the decisions of the authorities of the University;(iii)be the Chairman of the Academic and Research Council;(iv)be responsible for imparting of instructions and maintenance of discipline in the University; and(v)exercise such other powers and perform such other duties as may be assigned to him under this Act or the regulations or as may be delegated to him by the Governing Council or Executive Council or the President, as the case may be.(4)Where in the opinion of the Director, it is necessary to take immediate action on any matter for which powers are conferred on any other authority by or under this Act, he may take such action as he deems necessary and shall immediately thereafter report his action to such officer or authority as would have in the ordinary course dealt with the matter:Provided that if in the opinion of the concerned officer or authority such action should not have been taken by the Director, then such case shall be referred to the President, whose decision thereon shall be final.(5)The emoluments and other terms and conditions of service of the Director shall be such as may be prescribed by the regulations.(6)If President, on representation made or otherwise, and after making such inquiry as may be necessary, is of the opinion that the continuance of the Director in the office is not in the interest of the University, he shall, by an order direct the Director to relinquish his office from the date specified in the order. Such order of the President shall be subject to the ratification by the Governing Council:Provided that before taking an action under this sub-section, the Director shall be given an opportunity of being heard.
