Section 16 in National Institute of Fashion Technology Statutes, 2020
16. Powers of Director General.
(1)Subject to the provisions of section 15 of the Act, the Director General shall -(a)supervise and review academic, administrative and project related activities of the Institute Campuses, execute decisions in consonance with the approved policy and undertake activities in pursuit of the improvement of the educational and academic stature of the Institute;(b)function in accordance with delegation of administrative and financial powers as laid down by the Board, from time to time;(c)approve appointments on short term contract against sanctioned posts;(d)approve regular appointments and appointments on long term contract for the positions classified as Group 'B' and Group 'C' (Level 9 of the pay matrix and below) or equivalent positions on the recommendations of the Selection Committee constituted for this purpose as per these statutes.(e)in exceptional cases, subject to availability of funds from own sources of the Institute, create temporary posts with the prior approval of the Chairperson of the Institute, of not more than one year duration on consolidated pay under report to the Board.(2)During the absence of the Director General from the headquarters, a senior Director authorised by him in writing shall discharge any or all of the day-to-day functions of the Institute.(3)The Director General may nominate persons to the post of Dean (Academics), Associate Dean, Campus Academic Coordinator, and to the posts of Heads of academic departments and Heads of Departments of academic administration as specified in Statutes 19, 24 and 26.(4)The Director General may, with the prior approval of the Board, delegate any of the powers, responsibilities and authorities vested in him by the Act or these Statutes, to the Campus Directors or one or more members of academic or administrative staff of the Institute.
