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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in First Statutes of the National Institute of Design, Ahmedabad

(1)The Registrar of the Institute shall be appointed by the Governing Council, through direct recruitment system as a regular employee or as a fixed tenure employee on such fixed pay or remuneration and tenure as may be decided by the Governing Council or on a contract basis for a fixed period at such pay as so decided.