Section 27 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
27. Appointments on contract.
(1)Notwithstanding anything contained in these Statutes, the Board with the prior approval of the Visitor may in special circumstances appoint an eminent person on contract for a period not exceeding five years.(2)Subject to the provisions of the Act, the Board may appoint any person on contract in the prescribed scales of pay and on terms and conditions applicable to the relevant post for a period not exceeding three years.(3)For making such appointments, the Chairperson, Board of Governors shall constitute such ad-hoc Selection Committee, as the circumstances of each case may require:Provided that such constitution of Committee shall be reported to the Board for confirmation.
