Section 21 in National Institute of Fashion Technology Statutes, 2020
21. Director (Head Office).
(1)The Director (Head Office) shall be appointed by the Board in a pay scale equivalent to the Director to the Government of India on deputation or contract for a period not exceeding three years:Provided that the said period of three years may be extended by the Board for a period not exceeding two years.(2)Under the overall guidance and supervision of the Director General, the Director (Head Office) shall-(a)be responsible for the general administration of the head office of the Institute;(b)assist the Director General in supervision of overall functioning of the Institute Campuses;(c)project management of setting up of new Institute Campuses as per decision of the Board and upgradation of existing Institute campuses;(d)admission process of the Institute in all courses;(e)coordination with all Institute Campuses, other institutions or organisations and the Ministry of Textiles;(f)grievance redressal, protocol and public relations;(g)any other work assigned to him by the Director General.
