Section 33 in National Institute of Fashion Technology Statutes, 2020
33. Short term contract employees.
(1)The appointing authority may appoint any person on short term contract basis for a period not exceeding six months.(2)The other terms and conditions of service of such employees shall be such as may be specified by the appointing authority in his letter of appointment.(3)The service of a short term contract employee may be terminated any time by one month's notice or one month's salary in lieu thereof, either by the employee to the appointing authority or by the appointing authority to the employee.
