Section 17 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
17. Director and his Powers.
- [(1) The Director of the Institute shall be appointed by the Visitor on contract basis on the recommendations of a SearchcumSelection Committee constituted by him consisting of atleast five members, out of which the Chairperson of the Council shall be its Chairperson and the Secretary of the Department of Higher Education or his representative shall be one of its members and three other experts in the field of technical education with experience at national and international level.] [Substituted 'The Director of the Institute shall be appointed by the Visitor on contract basis on the recommendation of a Search-cum-Selection Committee consisting of at least five members including the Chairman who are experts in the field of science and technical education with experience at national and international level.' by Notification No. G.S.R. 948(E), dated 21.7.2017 (w.e.f. 24.3.2017).](2)The Director shall be appointed for a period of five years and shall be governed by the terms and conditions of the contract of service entered into between the Institute and the Director in the manner specified in Schedule `A'.(3)Subject to the budget provisions made for the specific purpose, the director shall have the power to incur expenditure in accordance with the procedure as may be laid down in the Ordinances.(4)The Director shall have the power to appropriate funds with respect to different items constituting the recurring budget up to a limit specified for the Head of Department in the Central Government for each item:Provided that such appropriation shall not involve any increase in the budget and any liability in future years:Provided further that every such appropriation shall, as soon as possible, be reported to the Board.(5)The Director shall have the power to write off irrecoverable losses up to a limit of ten thousand rupees and of irrecoverable value of store items lost or rendered unserviceable due to normal wear and tear or obsolete up to a limit of twenty five thousand rupee subject to such stipulations as may be made by the Board from time to time.(6)The Director shall have the power to donate obsolete equipment or store items as identified by a Committee constituted for this purpose by the Director, to any department, School or Centre in the vicinity of the Institute up to such limits as may be decided by the Board from time to time.(7)Where the Director is the appointing authority, he or she shall have the power to fix, on the recommendations of the Selection Committee, the initial pay of an incumbent at a stage higher than the minimum of the scale, but not involving more than five increments, in respects of posts to which appointment can be made by him or her under the powers vested in him or her by the provision of the Act or these Statutes.(8)The Director shall have the power to employ Teaching Supporting Staff in the Laboratories, Technicians or Technical Instructors and Skilled Workmen, paid from contingencies from time to time, for not more than one year on such remuneration as may be decided by the Board.(9)The director shall have the power to send members of the staff for training or to attend course of instruction inside India subject to such terms and conditions as may be specified by the Ordinances.(10)The Director shall have the power to sanction temporary allocation of any building for any purpose other than that for which it was constructed.(11)If for any reason the Registrar is absent for a period not exceeding one month, the Director may take over or assign to any faculty member or member of staff of the Institute, any of the functions of the Registrar as he or she deems fit :Provided that if at any time the absence of the Registrar exceeds one month, the Board may, if it thinks fit, authorise the Director to take over or assign the function of the Registrar.(12)All contracts for and on behalf of the Institute except a contract between the Institute and the Director shall, when authorised by a resolution of the Board passed in that behalf, be in writing and be expressed to be made in the name of the Institute and every such contact shall be executed on behalf of the Institute by the Director, but the Director shall not be personally liable in respect of anything under such contract.(13)The Director may, during his or her absence from headquarters authorise in writing the Deputy Director or in his or her absence, one of the Deans or the senior most Professor present to sanction advances for traveling allowance, contingencies and medical treatment of the staff and sign and counter-sign bills on his or her behalf.(14)The Director may, at his or her discretion, constitute such committees, as he or she may consider appropriate for smooth functioning of the Institute.(15)In the event of the occurrence of any vacancy in the office of the Chairperson by reason of his or her death, resignation or otherwise or in the event of the Chairperson being unable to discharge his or her functions owing to absence, illness or any other cause, the Director may discharge the functions assigned to the Chairperson under section 16 of the Act.(16)The Director may, with the approval of the Board delegate any of his powers, authorities or responsibilities vested in him by virtue of the Act and Statutes to one or more members of Academic or Administrative Staff of the Institute.
