Section 19 in The Pandit Deendayal Petroleum University Act, 2007
19. Director General.
(1)The Director General shall be appointed by the Board out of the panel of three names recommended by the Search Committee.(2)(a)The Search Committee shall consist of the following members, to be nominated by the Board, namely:-(i)an eminent technologist;(ii)an eminent educationist; and(iii)one of the members of the Board.(b)The Board shall designate one of the members of the Search Committee to be the Chairman of the Committee.(3)The term of office of the Director General shall be determined by the Board for a period not exceeding five years.(4)Whenever any vacancy occurs in the office of the Director General and it cannot be conveniently and expeditiously filled up in accordance with the provisions of subsections (1) and (2) and if there is any emergency, the Board may appoint any suitable person to be the Director General and may, from time to time, extend the term of such person for a period not exceeding one year.(5)The other terms and conditions of the services of the Director General shall be such as may be prescribed by the Board and until so prescribed, shall be determined by the President.
