Section 32(5) in National Institute of Fashion Technology Statutes, 2020
(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.
