Section 26 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
26. General terms and conditions of services of temporary employees.
(1)The services of a temporary employee shall be liable to termination at any time by notice of one month in writing given either by the employee to the appointing authority, or by the appointing authority to the employee.(2)The other terms and conditions of service of such employee shall be such as may be specified by the appointing authority in the letter of appointment.
