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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4) in First Statutes of the National Institute of Design, Ahmedabad

(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.