15. Director-General.
(1) The Director-General of the Institute shall be appointed by the Board with the prior approval of the Central Government for a tenure of three years.
(2) The Director-General shall be the principal executive officer of the Institute and shall be responsible for the proper administration of the Institute and for imparting of instruction and maintenance of discipline therein.
(3) The Director-General shall submit annual reports and accounts to the Board.
(4) The Director-General shall exercise such other powers and perform such other duties as may be assigned to him by this Act, Statutes and Ordinances.
(5) The Central Government shall have the power to remove the Director-General before the tenure of three years, if it considers it appropriate to do so.
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