Section 18 in National Institute of Fashion Technology Statutes, 2020
18. Functions of Registrar.
- Subject to the provisions of section 16 of the Act and in addition to the provisions contained in these Statutes or Ordinances, the Registrar shall-(a)function as Secretary of the Board, Senate, Establishment Committee and Finance and Audit Committee;(b)coordinate the implementation of the decisions of the Board;(c)conduct the official correspondence of the Board;(d)inform the Central Government about the occurrence of vacancies among the members of the Board within a period of not less than six weeks prior to the date on which the vacancy is due to occur, and occurrence of a casual vacancy as soon as it comes to his notice;(e)bring to the notice of the Chairperson of the Board a likely vacancy of the post of the Director General at least six months in advance and report the same to the Central Government for selection of a Director General;(f)assist the Director General and the Board on all matters pertaining to staffing and human resources including recruitment, career progression, creation or upgradation or abolition or re-designation of posts, remunerations, other terms and conditions of service and framing of norms or guidelines or procedures connected therewith;(g)report to the Director General and the Board at the beginning of every calendar year a schedule of existing vacancies and vacancies likely to arise during the year and the timelines for timely filling up of such vacancies.
