Section 39 in Institute of Infrastructure, Technology, Research and Management Act, 2012
39. Appointment of first Chairman and members of the Board.
- Notwithstanding anything contained in sections 10 and 12, the State Government shall appoint the first Chairman and other members of the Board, as soon as practicable after the commencement of this Act for a period not exceeding three years on such terms and conditions as the State Government thinks fit, who shall exercise all the powers and discharge all the functions of the Board.
