Section 14 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 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 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 to anyside shall be approved by the Chairman, Council of National Institutes of Technology, Science Education and Research.(iii)execution of the contract of service between the Institute and the Director or Deputy Director on behalf of the Central Government; and(iv)taking action in emergent cases and to inform the Board of such action for confirmation and ratification.
