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[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(5)(b) in First Statutes of the National Institute of Design, Ahmedabad

(b)The Director, in appropriate cases, may engage subject experts or professionals or technical experts or consultants on the fixed remuneration contract service basis for specific sponsored design research and development project, and consultancy projects for a specific period and the remuneration to these appointments shall be paid from the respective sponsored projects. The term of such appointment shall not exceed the duration of such sponsored or consultancy projects.