Section 21 in The First Statutes of the Footwear Design and Development Institute
21. Procedure for appointment.
- All appointment to the posts of the Institute, except that of the Managing Director, Secretary and Executive Director shall be made in accordance with the following provisions, namely: -(1)Appointments shall be made through Direct Recruitment, Promotion or Deputation;(2)Recruitment rules shall be framed for each type of post in the following manner, namely: -(a)for the academic staff in the post of Assistant Professor or above or non-academic staff in any cadre, the maximum of the pay scale for which is the same or higher than that of Assistant Professor, the recruitment rules shall be approved by the Governing Council;(b)for any other case, the recruitment rules shall be approved by the Managing Director.(3)An appointing authority shall constitute a Selection Committee as may be specified in the recruitment rules as may be made in this regard;(4)No act or proceeding of any Selection Committee shall be called in question on the ground of absence of any member or members of the Selection Committee.(5)All posts to be filled up by Direct Recruitment and Deputation in the Institute shall be filled by giving wide publicity through website, print media and such other means as may be deemed appropriate to ensure wide publicity.(6)While making appointments, the Institute shall make necessary provisions for the reservation of posts as per the extant policy and the rules made thereunder and directives given by the Government of India from time to time.
