Section 23 in The Schools of Planning and Architecture Statutes, 2016
23. General terms and conditions of service of permanent employees.
- Permanent employees of the School shall be governed by the following terms and conditions, namely:-(i)Subject to the provisions of the Act and the Statutes, all appointments to posts under the School shall be made on probation for a period of one year after which 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 he attains the prescribed maximum age for teaching posts, for technical, for non-technical and ministerial and administrative posts as the case may be:Provided that the appointing authority shall have the power to extend the period of probation of any employee of the school by two years and if the performance of the appointee is found to be unsatisfactory during the extended period of probation such appointee's service shall be terminated with immediate effect.(ii)The age of superannuation shall be as specified for various classes and categories of the employees of the School by the Central Government from time to time.(iii)The employees of the School shall be entitled to allowances in addition to pay, as admissible to the Central Government Employees from time to time.(iv)[ The employees of the Schools, other than School of Planning and Architecture, New Delhi, shall be entitled for reimbursement of medical expenses incurred on themselves and their families as per the Central Civil Services (Medical Attendance) Rules, 1944, [Substituted by Notification No. G.S.R. 1183(E), dated 5.12.2018 (w.e.f. 13.10.2016).](iv)(a)The employees /pensioners/family pensioners of the School of Planning and Architecture, New Delhi shall be entitled for reimbursement of medical expenses incurred on themselves and their families as per the Central Civil Services (Medical Attendance) Rules, 1944, or as per the provisions of the Central Government Health Scheme (CGHS)](v)The employees of the School shall be governed by the Central Civil Services (Conduct) Rules, 1964, as amended from time to time.(vi)The regular employees appointed on or after 01st January, 2004 shall be governed by the new Pension scheme announced by the Government of India.(vii)The application of the employees of the School shall be forwarded for employment outside the School only two times in a year in accordance with the procedure specified in Schedule C.(viii)The employees of the School shall be entitled to Leave Travel Concession (LTC) as admissible to Central Government Employees.(ix)Overtime and night allowance shall be paid to the eligible employees of the School as is admissible to Central Government Employees.
