Section 17 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
17. Appointment on Contracts.
(1)Notwithstanding anything contained in these Statutes, the Board may, in special circumstances appoint an eminent person on Contract for a period not exceeding five years, with a provision of renewal for further periods:Provided that every such appointment and the terms thereof shall be subject to the prior approval of the Chairman of the Council.(2)Subject to the provisions contained in the Act, the Board may appoint any person on contract in the prescribed scales of pay and on the terms and conditions applicable to the relevant posts for a period not exceeding five years with a provision of renewal for further period and for making such appointments, the Chairman may, at his discretion, constitute such ad-hoc Selection Committees, as the circumstances of each case may require.
