Section 31 in National Institute of Fashion Technology Statutes, 2020
31. Terms and conditions of service of regular employees.
(1)The regular employees of the Institute shall be governed by the following terms and conditions, namely:-(a)every appointment shall be subject to the condition that the appointee is certified to be of sound health and physically fit for service in India by a medical authority specified by the Institute;(b)subject to the provisions of the Act and these Statutes, all appointments to such posts under the Institute shall ordinarily be made on probation for a period of one or two years, in accordance with the instructions issued by the Central Government:Provided that the appointing authority shall have the power to extend the period of probation of any appointee for a period not exceeding one year beyond the period stipulated above;(c)if, during the period of probation or any extension thereof, as the case may be, the appointing authority is of the opinion that the member of the staff is not fit for regular appointment, the appointing authority may discharge him from the service;(d)the confirmation shall be done on the recommendation of the Selection Committee constituted by the Board;(e)an employee of the Institute shall devote his 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 duties;(f)the appointing authority shall have the power to terminate the services of any member of the staff by three month's notice or on payment of three month's salary in lieu thereof, if his continuation in service is considered undesirable by appointing authority on the certificate of the medical authority appointed by the Board;(g)the Board shall have the power to terminate the services of any member of the staff on grounds of retrenchment or economy by giving to the persons concerned three months notice in writing or on payment of three months' salary in lieu thereof;(h)an employee of the Institute may resign by giving to the appointing authority three months' notice:Provided that the appointing authority may for sufficient reasons, either reduce or waive off this period of three months or call upon the employee concerned to continue till the end of the academic session in which the notice is received.(2)Save as otherwise provided in these Statutes, every employee of the Institute shall retire from service on the afternoon of the last day of the month in which he attains the age of sixty years:Provided that an employee of the Institute whose date of birth is the first of a month shall retire from service on the afternoon of the last day of the preceding month on attaining the age of sixty years.(3)Notwithstanding anything contained in these Statutes, the appointing authority shall, if it is of the opinion that it is in the interest of the Institute so to do, have the absolute right to retire any employee of the institute by giving him notice of not less than three months in writing or three months' pay and allowances in lieu of such notice,-(i)if he is a regular employee holding a post in Level 6 in the pay matrix (Rs. 35400-112400/-) or equivalent and above and had entered service before attaining the age of thirty-five years, after he has attained the age of fifty years;(ii)in any other case after he has attained the age fifty-five years.(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.(5)Where any rule or benefit has not been expressly included herein, all rules and benefits applicable or admissible to the employees of the Central Government shall, mutatis mutandis be applicable to the employees of the Institute, as approved by the Board of Governors.
