Section 24 in The First Statutes of the National Institutes of Technology
24. General, Terms and Conditions of Service of Permanent Employees.
- Permanent employees of the Institute shall be governed by the following terms and conditions:-(i)[ Subject to the provisions of the Act and the Statutes, 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 he attains the specified maximum age for teaching posts, for technical non-teaching and ministerial and administrative posts as the case may be: [[Substituted 'Subject to the provisions of the Act and the Statutes, 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 he attains the prescribed maximum age for teaching posts, for technical non-teaching 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 Institute for such periods as may it may deem fit.' by Notification No. S.O. 947(E), dated 21.7.2017 (w.e.f. 23.4.2009).]]Provided that the appointing authority shall have the power to extend the period of probation of any employee of the Institute for a period not exceeding one year.](ii)The age of superannuation shall be as specified for various classes and categories of the employees of the institute by the Central Government.(iii)The employees of the Institute shall be entitled to allowances in addition to pay, as admissible to Central Government Employees.(iv)The employees of the Institute shall be entitled to reimbursement of medical expenses incurred on themselves and their families as per Central Civil Services (Medical Attendance) Rules, 1944.(v)The employees of the Institute shall be governed by the Central Civil Services (Conduct) Rules, 1964.(vi)The employee appointed on or after 01.01.2004 shall be governed by the new pension scheme announced by the Government of India.(vii)The application of the employees of the Institute shall be forwarded for employment outside the Institute only three times in a year in accordance with the procedure specified in Schedule-D.(viii)The employees of the Institute will be entitled to Leave Travel Concession (LTC) as admissible to Central Government Employees.(ix)Overtime and night allowance shall be paid to the eligible employee of the Institute as is admissible to the Central Government Employees.
