Section 28 in National Institute of Fashion Technology Statutes, 2020
28. Appointments.
(1)All posts at the Institute except the post of Director -General and Chief Vigilance Officer, shall be filled either by direct recruitment, promotion or deputation.(2)The Institute shall reserve posts for the Scheduled Castes, the Scheduled Tribes, Other Backward classes and other categories of persons, persons with disabilities and Economically Weaker Section as may be determined by the Central Government from time to time.(3)The Selection Committees for filling up of posts under the Institute (other than the posts on short term contract basis) by direct recruitment or by promotion or deputation shall be constituted in the manner as provided in the Schedule.(4)The Selection Committee for appointments to the posts reserved for the Scheduled Castes and the Scheduled Tribes category candidates shall include one Scheduled Caste or Scheduled Tribe member.(5)The Chairman and half of the total number of members of the Selection Committee shall form the quorum for meeting of the Selection Committee.(6)No act or proceeding of any Selection Committee shall be called in question on the ground merely of the absence of any member or members of the Selection Committee.(7)The recommendations of the Selection Committee shall be placed before the Board or, as case may be the Director General for approval.(8)All appointments made at the Institute shall be reported to the Board at its next meeting.
