Section 21 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
21. General terms and conditions of service of permanent employees.
- The permanent employees of the Institute shall be governed by the following terms and conditions, namely:-(i)subject to the provisions of the Statutes and Recruitment Rules, unless otherwise stipulated, 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 [maximum prescribed age as per UGC norms for teaching staff and Government of India norms for non-teaching staff :] [Substituted 'he attains the prescribed maximum age for teaching posts or for technical, ministerial and administrative posts, as the case may be' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).]Provided that the appointing authority shall have the power to extend the period of probation of any employee of the Institute for [a maximum of one more year;] [Substituted 'such periods as it may deem fit' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).](ii)the employees of the Institute shall be entitled to allowances in addition to pay, as admissible to Central Government employees.(iii)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.(iv)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 by the Academic Council.(v)The employees of the Institute will be entitled to Leave Travel Concession (LTC) as admissible to Central Government employees.
