Section 24 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
24. General terms and conditions of service of permanent employees.
- Permanent employees of the Institute shall be governed by the following terms and conditions, namely:-(i)Subject to the provisions of the Act and the Statutes, all appointments to posts under the Institute shall be made on probation for a period of one year and after completion of the probation period, the employee shall continue to hold his post till the end of the month in which he attains the prescribed maximum age:Provided that if the probation of an employee is found to be not satisfactory, the appointing authority shall have the power to extend the period of probation for a period not exceeding one year.(ii)The age of superannuation shall be as specified for various classes and categories of the employees of the Institute by the Central Government.(iii)The employees of the Institute shall be entitled to allowances in addition to pay, as admissible to the Central Government employees subject to the approval by the Central Government.(iv)The employees of the Institute shall be entitled to reimbursement of medical expenses incurred on themselves and their families as per the Central Services (Medical Attendance) Rules, 1944.(v)The employees of the Institute shall be governed by the Central Civil Services (Conduct) Rules, 1964 and the Central Civil Services (Classification, Control and Appeal) Rules, 1965 as mentioned in Statute 25.(vi)The employees shall be governed by the New Pension Scheme announced by the Central Government.(vii)The application of the employees of the Institute shall be forwarded for employment outside the Institute only three times in a year in accordance with the procedure specified in Schedule`D`.(viii)The employees of the Institute shall be entitled to Leave Travel Concession as admissible to the Central Government employees.(ix)Overtime and night allowance shall be paid to the eligible employee of the Institute as is admissible to the Central Government employees.
