Section 27 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
27. Appointments on contract.
(1)Notwithstanding anything contained in these Statues, the Board may in special circumstances with the prior approval of the Visitor appoint an eminent person on contract for a period not exceeding five years.(2)Subject to the provision 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 adhoc Selection Committee, as the circumstances of each case may require:Provided that such constitution of committee shall be reported to the Board for confirmation.
