Section 30 in First Statutes of the National Institute of Design, Ahmedabad
30. Classification of the Members of the Staff of the Institute.
(1)The members of the staff of the Institute shall be classified as under:a. Faculty members which shall include Director, Deans of the campuses, Principal Designer, Principal Faculty, Senior Designer, Senior Faculty, Associate Senior Designer, Associate Senior Faculty, Designer, Faculty and such other academic posts as recommended by the Senate and approved by the Governing Council. The faculty members shall be appointed either through direct recruitment or promotion, based on the recommendations of Selection Committee constituted by the appointing authority.b. Technical Staff members which shall include Estate Engineer, Senior Executive Engineer, Electrical Engineer, Technical Officer , Engineer, Technical Instructor , Design Instructors, Technician or Technical Assistant, Design Assistant, Electricians, Drivers, Plumber, Lab Assistant, Lab Attendant and such other technical hands required for manning studios or labs or workshops or departments, as recommended by the Senate and approved by the Governing Council. The Technical Staff Members shall be appointed either through direct recruitment or promotion, based on the recommendations of Selection Committee constituted by the appointing authority.c. Administrative and other staff which shall include Registrar, Chief Administrative Officer, Controller of Finance and Accounts, Controller of Examinations, Head Librarian or Resource Centre, Librarian, Deputy Registrar, Deputy Librarian, Administrative Officer Accounts Officers, Assistant Registrar, Administrative Officer, Accounts Officer, Superintendent, Assistants (Administrative/Accounts/Library/Academic), Essential service staff, Watch and Ward staff (housekeeping and Security staff) Chief Hostel Warden, Hostel Wardens, Assistant Wardens and such other staff required for manning administrative, establishment, Academic, accounts and finance, knowledge management tasks as recommended by Senate and approved by the Governing Council. The administrative and other staff members shall be inducted or recruited either through direct recruitment or promotion based on the recommendations of Selection Committee constituted by the appointing authority.(2)Appointments in all the above three categories shall be made in any of the following ways against sanctioned posts -(a)as regular employee against available posts on applicable pay scales and allowances; or(b)on contract basis for a fixed period up to three years (extendable for further periods as needed) on applicable pay scales and allowances; or(c)on fixed tenure basis on consolidated pay as approved by the Governing Council.(3)Creation of Posts. - (a) The Governing Council may fix the ratios of faculty to student and faculty to non-faculty, as deem appropriate, that will serve as the guiding principle for creation of new posts in the respective class of the staff.(b)No new posts shall be created without approval of Governing Council, which shall keep financial prudence in mind in doing so, and shall also ensure compliance of the instructions issued by the Government of India in this regard.(4)Appointment against sanctioned posts. - (a) All post in the Institute shall be filled by advertisement on all India basis through a notification on its web-site, print and electronic media and such other means as may be deem appropriate to ensure wide publicity.(b)While making appointments, the Institute shall make necessary provisions for the reservation of posts as per the directives given by the Government of India from time to time.(c)In respect of all recruitments, appointment letters detailing the terms and conditions, tasks and responsibilities and other details shall be issued, after approval of competent authority, by the Registrar or such officer as may be specifically authorised to do so by the Director:Provided such terms and conditions, tasks, and responsibilities and other details shall not contravene the provisions of the Act, and the Statutes and Ordinances framed thereunder.(d)No act or proceeding of any Selection Committee shall be called in question on the ground of absence of any member or members of the Selection Committee.(e)Candidates selected or shortlisted for a post under the Institute may be paid such traveling allowances as may be determined by the Standing Committee of the Governing Council.(f)All appointments made by the Institute shall be reported to the Governing Council at its next meeting.(g)Subject to the provisions of the Act and the Statutes, all appointments to posts under the Institute shall ordinarily 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, Statutes, till the end of the month in which he attains the age of Superannuation, i.e. sixty years, or earlier if he is found medically unfit or terminated on disciplinary grounds.(h)In case of faculty, retirement would be effective from the end of the semester in which faculty reaches the age of superannuation so that educational tasks and responsibilities in respect of courses assigned to such faculty members do not get disrupted in the mid-semester.(5)Appointments on ad-hoc basis. - (a) Notwithstanding anything contained in these statutes, in appropriate cases, the Director may appoint skilled professional or such other eminent person or educator or master craftsman or technical advisers from design and design related field from India or abroad, on such terms, conditions, and remuneration as may be fixed by the Governing Council.(b)The Director, in appropriate cases, may engage subject experts or professionals or technical experts or consultants on the fixed remuneration contract service basis for specific sponsored design research and development project, and consultancy projects for a specific period and the remuneration to these appointments shall be paid from the respective sponsored projects. The term of such appointment shall not exceed the duration of such sponsored or consultancy projects.(c)The Institute may engage Adjunct faculty on a consolidated pay basis and Visiting Faculty on per session/per day honorarium basis as per the requirements of the subjects to be taught and for such period as may be approved by the Standing Committee.
