Section 20 in First Statutes of the Indian Institute of Petroleum and Energy, 2018
20. Terms and conditions of service of Permanent Employees.
- All employees of the Institute shall be governed by the following terms and conditions of service namely: -(i)every appointment shall be subject to the condition that the appointee is certified as being in sound health and physically fit for service in India by a medical authority nominated by the Board:Provided that the Board may for sufficient reasons, relax the medical requirements in any particular case or cases or dispense with such medical examination in any case or class of cases subject to such conditions, if any, as may be laid down by the Board;(ii)all appointments under the Institute shall ordinarily be made on temporarily for a period of one year after which period the appointee, shall be confirmed in the same post and continue to hold his office he attains the age of superannuation:Provided that the Board with the prior approval of the General Council, considers that in the interest of the students and for the purpose of teaching and guiding the students registered for the Ph.D. programme, any member of the academic staff be re-employed, it may re-employ for a period not exceeding one year till the end of the semester or the academic session as may be considered appropriate in the circumstances of each case:Provided further that where it becomes necessary to re-employ any such member beyond the end of the semester or academic session as the case may be, the Board may, with the prior approval of the General Council, reemploy any such member for such further period not exceeding one year at a time as may be deemed necessary and in no case exceeding the end of the academic session in which he attains the age of seventy years:Provided also that in no circumstances such person shall be reemployed for any purposes other than teaching and guiding the students registered for the Ph.D. programme;(iii)at any time after an employee has completed twenty years' qualifying service, he may by giving notice of not less than three months in writing to the appointing authority, retire from service on the terms and conditions laid down by the Central Government from time to time for its own employees;(iv)The appointing authority shall have the power to extend the period of probation of any appointee for such periods as may be found necessary but not exceeding two years:Provided that if, after the extended period of probation, the appointee is neither confirmed nor his/her services terminated, he/she shall, on the 30th day thereafter, be deemed to have been confirmed;(v)an employee of the Institute shall devote his/her whole time to the service of the Institute and shall not engage, directly or indirectly, in any trade or business or any other work which may interfere with the proper discharge of his/her duties, but the prohibition herein contained shall not apply to academic work and consultative practice undertaken with the prior permission of the Director, and/or in accordance with the procedures laid down by the Board from time to time;(vi)the appointing authority shall have the power to terminate the services of any member of the staff without notice and without any cause assigned thereto during the period of probation.(vii)the appointing authority shall have the power to terminate the services of any member of the staff by three months' notice or on payment of three months' salary in lieu thereof, if found medically unfit as certified by the medical authority nominated by the Board.(viii)the Board shall have the power to terminate the services of any member of the staff on grounds of retrenchment by giving to the person concerned six months' notice in writing or on payment of six months' salary in lieu thereof.(ix)an employee of the Institute may resign by giving the appointing authority three months' notice, provided that the appointing authority may for sufficient reasons, either reduce this period or call upon the employee concerned to continue till the end of the academic session in which the notice is received.(x)If, the Board with the prior approval of the General Council, may announce a suitable voluntary separation scheme for the staff.(xi)a member of the staff appointed at the Institute may be placed under suspension and/or disciplinary proceedings may be started against him/her as per the procedure prescribed in the Rules framed under section 32(k) of the Act.(xii)the employees of the Institute shall be entitled to travelling and daily allowances according to the pay fixed by the Board from time to time under section 32(o) of the Act.(xiii)the employees of the Institute shall be entitled to reimbursement of medical expenses incurred on themselves and their dependents.(xiv)the employees of the Institute shall be governed by the Conduct Rules framed under section 32(k) of the Act.
