Section 3 in Indian Institutes of Management Rules, 2018
3. Appointment procedure of Chairperson of the Board.
- (i) The appointment process of Chairperson shall begin at least three months prior to the completion of the tenure of the current incumbent and shall be completed thirty days before the completion of tenure of the current incumbent:Provided that if the process of selection for the post of Chairperson is not completed within the time prescribed, the Board members from amongst themselves shall elect an acting Chairperson for a period not exceeding three months or till a regular Chairperson is appointed, whichever is earlier.(ii)In case of vacancy arising out of resignation or death of the current incumbent, the Board members from amongst themselves shall elect an acting Chairperson for a period not exceeding three months or till a regular Chairperson is appointed, whichever is earlier.(iii)There shall be a Search-cum-Selection Committee comprising of five eminent persons chosen from amongst administrators, industrialists, educationists, scientists, technocrats and management specialists to be constituted by the Board by a majority decision of the members present and voting and the quorum for Search-cum-Selection Committee meeting shall be two third of the members of the Committee.(iv)Apart from the qualifications laid down in the Act, only such persons who have not completed seventy years of age as on the date of appointment, have no conflict of interest, and have not completed two terms, shall be considered for appointment as Chairperson.(v)The tenure of Chairperson shall automatically come to an end, on completion of seventy four years of age or completion of four years as Chairperson, whichever is earlier.(vi)The Search-cum-Selection Committee shall submit three names who possess the qualifications provided in clause (a) of sub-section (2) of Section 10 of the Act.(vii)Apart from the names submitted by the Search-cum-Selection Committee, the Board may consider the name of the current incumbent provided the current incumbent has not completed two terms.(viii)The selection of the Chairperson shall be made with the consent of at least two thirds of the members present and voting and more than fifty percent of the members of the Board in a special session to be convened at least thirty days prior to the completion of the tenure of the current incumbent.(ix)Prior to the appointment of a person as Chairperson, he or she shall give a declaration that he or she has no conflict of interest in any manner with the affairs of the institute, and in case, any such conflict of interest arises at any later period during his or her tenure, shall resign from the position forthwith.(x)No Chairperson can be removed except with consent of at least two thirds of the members present and voting and more than fifty percent of the members of the Board in a special session to be convened by giving at least fifteen days notice, from which the Chairperson shall recuse himself.(xi)The special session of the Board of Governors to consider the agenda for removal of the Chairperson shall be convened by the Secretary to the Board of Governors on receipt of a Notice to the effect from not less than one third members of the Board.(xii)In the event of absence or in the event of vacancy of the post of Chairperson, the Board shall elect one of the members of the Board of Governors to Chair the meeting.
