Section 22 in National Institute of Fashion Technology Statutes, 2020
22. Campus Directors.
(1)The Campus Director of an Institute Campus shall be appointed by the Board in a pay scale equivalent to the Director to the Government of India on deputation or contract for a period not exceeding three years:Provided that the said period of three years may be extended by the Board for a period not exceeding two years.(2)The Campus Director shall, under the overall supervision of the Director General-(a)function as the administrative head of the Institute Campus including supervision and review of academic, administrative and project related activities of the Institute Campus, promotion and protection of the interests of the Institute Campus among stakeholders including alumni and furtherance of activities in pursuit of improvement of educational and academic stature of such Institute Campus;(b)function in accordance with delegation of administrative and financial powers as laid down by the Board from time to time;(c)approve short term contractual appointments for the positions classified as Group 'C' or equivalent positions on the recommendations of the Campus Selection Committee constituted for this purpose as per the provisions of the Statute 28 and the same shall be reported to the Director General;(d)send the members of the staff and faculty for training or for a course of instruction inside India subject to such terms and conditions as may be approved by the Board from time to time;(e)make recommendations regarding participation of the members of the staff or faculty in training, course of instruction, workshop, conference and the like outside India subject to such terms and conditions as may be approved by the Board from time to time
