Section 21(i) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(i)subject to the provisions of the Statutes and Recruitment Rules, unless otherwise stipulated, all appointments to posts under the Institute shall be made on probation for a period of one year after which period the appointee, if confirmed, shall continue to hold his office subject to the provisions of the Act and the Statutes, till the end of the month in which [maximum prescribed age as per UGC norms for teaching staff and Government of India norms for non-teaching staff :] [Substituted 'he attains the prescribed maximum age for teaching posts or for technical, ministerial and administrative posts, as the case may be' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]
