Section 30(5) in First Statutes of the National Institute of Design, Ahmedabad
(5)Appointments on ad-hoc basis. - (a) Notwithstanding anything contained in these statutes, in appropriate cases, the Director may appoint skilled professional or such other eminent person or educator or master craftsman or technical advisers from design and design related field from India or abroad, on such terms, conditions, and remuneration as may be fixed by the Governing Council.(b)The Director, in appropriate cases, may engage subject experts or professionals or technical experts or consultants on the fixed remuneration contract service basis for specific sponsored design research and development project, and consultancy projects for a specific period and the remuneration to these appointments shall be paid from the respective sponsored projects. The term of such appointment shall not exceed the duration of such sponsored or consultancy projects.(c)The Institute may engage Adjunct faculty on a consolidated pay basis and Visiting Faculty on per session/per day honorarium basis as per the requirements of the subjects to be taught and for such period as may be approved by the Standing Committee.
