Section 32 in National Institute of Fashion Technology Statutes, 2020
32. Terms and conditions of service of employees on long term contracts.
(1)The initial appointment on direct recruitment shall be on long term contract basis, initially for a period three years, which shall be extendable for another three years on the basis of performance.(2)If the performance during the initial contract period of three years is not found satisfactory, the contract shall be terminated.(3)The service of a long term contract employee may be terminated any time by one month's notice or one month's salary in lieu of that, either by the employee to the appointing authority or by the appointing authority to the employee.(4)Such long term contract employees, except those holding the posts of Director (Head Office), Campus Director, Director (Finance and Accounts), Director (National Resource Centre), Director (Information Technology) and Project Engineer, shall be considered for regular appointment after satisfactory completion of five years of service.(5)The Service rendered in a post, except the posts of Director (Head Office), Campus Director, Director (Finance and Accounts), Director (National Resource Centre), Director (Information Technology), Project Engineer and Registrar, on long term contract including such service rendered in the same post prior to the commencement of these Statutes, followed by regularisation in the same post, shall be counted as qualifying service for all purposes such as promotions and up-gradations but not for the purpose of seniority, which shall be based on the date of regular appointment to the post and the merit decided thereof.(6)The other terms and conditions of service of such employees shall be such as may be specified by the appointing authority in the letter of appointment.
