Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4) in National Institute of Fashion Technology Statutes, 2020

(4)For the purpose of ascertaining the suitability or otherwise of such employees to be retained in service, the guidelines regarding "Periodic review of Central Government Employees under Fundamental Rules 56(j)/(l)" issued by the Government of India from time to time shall mutatis mutandis be applicable to all the employees of the Institute.