Section 23(3) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(3)The Director shall be appointed out of the panel of names recommended by a search-cum-selection committee consisting of-(a)Chairperson of the Board, who shall be the Chairperson of the search-cum-selection committee;(b)two members, nominated by the Board, from amongst eminent administrators, industrialists, educationists, scientists, technocrats and management specialists;(c)nominee of the State Government in which the Institute is located;(d)nominee of one of the industry partners by rotation;(e)head of the Bureau, Ministry of Human Resource Development dealing with Indian Institutes of Information Technology-Member Secretary, ex officio;
