Section 30(2) in First Statutes of the National Institute of Design, Ahmedabad
(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.
