[Statutes
of the Indian Institute of Information Technology, Bhopal, 2021][1] [3rd March, 2021] In exercise of the powers
conferred by clauses (a), (b), (c), (d), (g), (h), (i), (j), (k), (l), (m) of
Section 31 read with Section 32 of the Indian Institutes of Information
Technology (Public-private Partnership) Act, 2017 (23 of 2017), the Board with
the prior approval of the Visitor hereby makes the following Statutes of Indian
Institute of Information Technology, Bhopal, namely: (1) These Statutes may be
called the Statutes of the Indian
Institute of Information Technology, Bhopal, 2021. (2) They shall come into force
on the date of their publication in the Official Gazette. (1) In these Statutes unless the
context otherwise requires, (a) “Act” means the Indian
Institutes of Information Technology (Public-private Partnership) Act, 2017 (23
of 2017); (b) “Appointing Authorities”
means the Board, if the appointment is made for faculty, or, if the appointment
is made for non-faculty staff where the maximum of the pay scale exceeds the
prevalent grade pay scale for Group ‘A’ Officers, and the Director, in all
other cases; (c) “Authorities”, ‘Officers’
and “Faculty” shall respectively mean the authorities, officers and faculty of
the Institute; (d) “Building and Works
Committee” means the Building and Works Committee of the Institute; (e) “Central Government” means
the Government of India; (f) “Dean” means the Dean of
the Institute; (g) “Department” or “Centre” or
“School” means an academic department established to impart instructions and
for carrying out research activities in approved programs of the Institute; (h) “Finance Committee” means
the Finance Committee of the Institute constituted under Section 20 of the Act; (i) “Head”, in relation to a
Department or Centre or School, means the Head thereof; (j) “hostel” means a hostel or
hall of residence for the residence of the students of the Institute; (k) “Registrar” means the
Registrar of the Institute; (l) “Warden” in relation to a
hostel or hall of residence or mess of the Institute, means a Warden thereof. (2) The words and expressions
used herein and not defined but defined in the Act shall have the same meaning respectively
assigned to them in the Act. All proposals for the
conferment of honorary degrees shall be made by the Senate and shall be
approved by the Board before its submission to the Visitor for confirmation: Provided that in cases of
urgency, the Chairperson may submit on behalf of the Board, such conferment to
the Visitor. (1) The Board shall specify the
academic units through which the normal academic or research activities or both
of the Institute shall be carried out. (2) Each such unit shall be
classified as a Department or Centre or School as deemed appropriate. (3) The Board shall have the
power to start a new academic unit or close down an existing unit on
recommendation from the Senate and each faculty member shall belong to at least
one such unit. (1) The Director shall appoint
a Head for each academic unit of the Institute such as a Department or Centre
or School, as the case may be, for a limited period of not exceeding three
years, from amongst the faculty of the Institute: Provided that when in the
opinion of the Director the situation so demands, the Director may take
temporary charge of a Department for a period not exceeding six months. (2) The Head of the Department
or Centre or School, as the case may be, shall be responsible for the entire
working of the academic unit subject to the general control of the Director. (3) The Head of the Department
or Centre or School shall ensure that the decisions of the authorities of the
Institute are properly implemented and shall perform such other duties as may
be assigned to him by the Director. Fees and its waiver, if
any, shall be determined by the Board. (1) The Institute, as per the
decision of the Board, shall institute and award such stipends, fellowships,
scholarships, to the undergraduate, postgraduate, research and post-doctoral
students for different academic programmes as may be decided by the Board. (2) The exhibitions, medals,
prizes and other awards shall be decided by the Board. The following shall be
staff of the institute, namely (a) Faculty; (b) Non-faculty staff. (1) All posts at the Institute
shall be filled by an open advertisement as per the recruitment rules of the
Institute for each post, approved by the Board. (2) The Selection Committee in
case of Professors shall consist of the following members, namely: (i) The Director, Chairperson; (ii) One nominee of the Visitor,
Member; (iii) Two experts from the panel
of experts approved by the Board, Members; (iv) One expert from the panel
of experts approved by the Senate, Member. (3) The Selection Committee for
all other faculty positions shall consist of the following members, namely: (i) The Director, Chairperson; (ii) Two experts from the panel
of experts approved by the Board, Members; (iii) One expert from the panel
of experts approved by the Senate, Member; (iv) The Head of the Department
or Centre or School or unit concerned, if the post for which selection is being
made is lower in status than that occupied by the Head. (4) The Selection Committee for
all officers shall be as under: (i) The Director—Chairperson; (ii) Two experts of the
appropriate area from the panel of experts approved by the Board—Members; (iii) One expert of the
appropriate area from the panel of experts approved by the Senate-Member; (iv) A Dean of the Institute
concerned with the posts for selections are being held; (v) Registrar, except for the
post of Registrar. (5) The Selection Committee for
all other posts shall be as under: (i) The Director or his nominee
appropriate to the post - Chairperson; (ii) One expert nominated from
the list of Board experts - Member; (iii) One expert nominated by the
Director - Member; (iv) Registrar. (6) The list of experts
nominated by the Board and the list of experts nominated by the Senate shall be
approved by the Board and Senate, respectively. (7) For a Department or Centre
or School, there shall be one list each of the Board and the Senate experts: Provided that if the
Department or Centre or School is mandated by the Board to have faculty members
from different disciplines, then there shall be one list each of Board and
Senate experts for each discipline, and candidates from a discipline shall have
experts from that discipline. (8) All appointments made by
the Institute on regular or contractual or temporary positions shall be
reported to the Board at its next meeting. The permanent staff of the
Institute shall be governed by the following terms and conditions, namely: (1) Every appointment shall be
subject to the condition that the appointee is found to be of sound health and
physically fit for service, being certified by a Medical Board nominated by the
Board: Provided that the Board
may, for sufficient reasons, relax the medical requirements in any particular
case or class of cases, subject to such conditions, if any, as may be laid down
by the Board. (2) Subject to the provisions
of the Act and the Statutes, all appointments to posts under the Institutes
shall ordinarily be made on probation and after successful completion of
probation, the appointee, if confirmed, shall continue to hold his office as
confirmed employee, subject to the provisions of the Act and the Statutes, till
the end of the month in which he attains the age of superannuation as per the
recruitment rules. The period of probation shall automatically be extended till
the appointee is confirmed in the post. (3) An employee may after
completion of twenty years qualifying service, and by giving notice of not less
than three months in writing to the appointing authority, retire from service: Provided that faculty shall
be re-employed, till the end of the semester or, with the approval of the Board
till the end of the academic year, as may be considered appropriate in the
circumstances of each case. (4) Any other re-employment of
staff shall require the approval of the Board. (5) An employee of the
Institute shall devote his or her whole time to the service of the Institute
and shall not engage, directly or indirectly, in any trade or business or any
other work which may interfere with the proper discharge of his or her duties: Provided that the
restrictions shall not apply to academic work and consultative practice
undertaken with the prior permission of the Director, or in accordance with the
procedures laid down by the Board from time to time. (6) The appointing authority
may have the power to terminate the services of any employee by giving three
months' notice or ‘on payment of three months’ salary in lieu thereof, on
medical grounds, if the medical Board appointed by the Board, has certified
that such staff is unfit for performing the duty and his retention in service
is considered undesirable by such appointing authority. (7) The Board may terminate the
services of any employee of the institute for the reasons to be recorded in
writing and after giving the employee concerned three months' notice in writing
or on payment of three months' salary in lieu thereof. (8) An employee of the
Institute may resign from his or her service by giving the appointing authority
three months' notice: Provided that the
appointing authority may for sufficient reasons, either reduce this period or
call upon the employee concerned to continue till the end of the academic
session in which the notice is received. (9) An employee appointed at
the Institute may be placed under suspension and disciplinary proceedings may be
started against him or her in accordance with the procedure and rules made in
this behalf by the Board. (10) The employees of the
Institute shall be governed by the Conduct Rules as specified in Schedule I. (1) Notwithstanding anything
contained in these Statutes, the Board may, in special circumstances appoint an
eminent person on contract basis for a period not exceeding five years, with a
provision of reappointment for further periods: Provided that every such
appointment and the terms thereof shall be subject to the prior approval of the
Chairperson of the Board. (2) Subject to the provisions
contained in the Act, the Board may appoint any person on contract basis on
consolidated pay and on the terms and conditions applicable to the relevant
post: Provided that for making
such appointment, the Board may, constitute an ad-hoc Selection Committee, as
the circumstances of each case may require. The leave of the employees
shall be governed as per the provisions specified in Schedule II. (1) The employees of the
Institute shall be eligible for allotment of a residential accommodation within
the campus of the Institute, if available, in accordance with the rules made by
the Board from time to time. (2) An employee of the
Institute who has been allotted accommodation for residential purpose, shall be
charged license fee at the rate as decided by the Board. (3) The policy for residential
accommodation shall be decided by the Board. The employees of the
Institute, shall be governed by the New Pension Scheme of the Central
Government and the retirement benefits under such a scheme as applicable to the
employees of the Central Government from time to time shall be applicable to
the employees of the institute. (1) The Chairperson shall
execute the contract of service between the Institute and the Director in
writing as set out in Schedule III. (2) In emergent cases, the
Chairperson may exercise the powers of the Board and inform the Board of the
action taken by him or her for its approval in its next meeting. (1) The Director shall be the
appointing authority of, (i) Deans and Associate Deans,
the selection process, positions and functions of which shall be as decided by
the Board: Provided that the
appointment of Dean and Associate Dean shall be approved by the Chairperson; (ii) Heads of Departments or
Schools or Centres of academic and administrative units; (iii) Chief Warden, Wardens, and
Assistant Wardens of the Hostels and faculty associated facilities. (2) Subject to the budget
provisions made for the specific purpose, the Director may incur expenditure in
accordance with the procedure as may be laid down by the Board from time to
time. (3) The Director may
re-appropriate funds with respect to different items constituting the recurring
budget up to such limit for each item as may be determined by the Board from
time to time: Provided that such
re-appropriation shall not involve any liability in subsequent years and every
such re-appropriation shall, as soon as possible, be reported to the Board. (4) The Director may waive
recovery of overpayment up to such limit as may be determined by the Board from
time to time, made to an employee, not detected within twenty-four months of
payment and every such waiver shall, as soon as possible, be reported to the
Board. (5) The Director may write off
irrecoverable losses and irrecoverable value of stores lost or rendered
unserviceable due to fire, wear and tear on the recommendation of a Standing
Committee appointed by the Board for such purpose subject to such financial
limit, as may be specified by the Board from time to time. (6) The Director may employ
technicians and workmen paid out of contingencies involving such emoluments as
may be stipulated by the Board from time to time. (7) The Director may send the
employees for training or for a course of instruction subject to such terms and
conditions as may be laid down by the Board from time to time. (8) The Director may sanction
remission or reduction of rent for buildings rendered wholly or partially
unsuitable. (9) The Director may sanction
temporary allocation of any building for any purpose other than that for which
it was constructed. (10) In exceptional cases,
subject to availability of funds, the Director may create temporary posts with
the approval of the Chairperson, of not more than two years' duration on
consolidated pay and under report to the Board. (11) The Director may exercise
the powers of a Head of Department for the purposes of the Account Code, the
Fundamental and Supplementary Rules and other rules of the Government in so far
as they are applicable or may be made applicable to the conduct of the business
of the Institute. (12) If for any reason, the
Registrar is temporarily absent for a period not exceeding one month, the
Director may take over, or assign to any employee of the Institute, any of the
functions of the Registrar as he or she deems fit: Provided that if, at any
time, the temporary absence of the Registrar exceeds one month, the Board may,
if it thinks fit, authorize the Director to take over or assign the function of
the Registrar as aforesaid, for a period exceeding one month. (13) All contracts for and on
behalf of the Institute except the one between the Institute and the Director
shall when authorised by a resolution of the Board passed in that behalf, be in
writing and be made in the name of the Institute and every such contract shall
be executed on behalf of the Institute by the Registrar. (14) The Director may, at his
discretion, constitute such Committees as he or she may consider appropriate. (15) In the event of the
occurrence of any vacancy in the office of the Chairperson by reason of his or
her death, resignation, or otherwise or in the event of the Chairperson being
unable to discharge his or her functions owing to absence, illness or any other
cause, the Director may discharge the functions assigned to the Chairperson. (1) All the matters related to
hostels and halls of residence and all residential buildings, faculty quarters,
etc. shall be dealt with by the Board. (2) The day-to-day affairs of
the halls and hostels including the mess shall be looked after by a Chief Warden,
Wardens and Assistant Wardens. (3) The Director shall appoint
the Chief Warden, Wardens and Assistant Wardens for a period of two years; Provided that for
sufficient reasons the period of service may be extended by the Director. (4) There shall be a Council of
Wardens, comprising of all Wardens and Chaired by the Chief Warden to
co-ordinate the activities of various halls and hostels. (1) The employees of the
Institute shall be entitled to travelling and daily allowances according to the
scales of pay fixed by the Board from time to time. (2) The employees of the
Institute shall be entitled to reimbursement of medical expenses incurred on
themselves and their family members or dependents in accordance with the rules
made in this behalf with the prior approval of the Board. (3) The Board shall lay down
the guidelines for the periodic performance review for all the regular
employees including faculty and allowances such as Cumulative Professional
Development Allowance, special research grants, special research leaves, etc.,
may be awarded only to the contributing faculty. All orders and decisions of
the Board shall be authenticated by the signature of the Registrar or any other
person authorized by the Board in this behalf. (1) The Board shall ordinarily
meet four times during a calendar year. (2) The Chairperson either on
his or her own initiative or at the request of the Director or on a requisition
signed by not less than three members of the Board shall convene the meeting. (3) A quorum for a meeting of
the Board shall be six members: Provided that a member may
participate through a video link: Provided further that if a
meeting is adjourned for want of quorum, it shall be held within a week from
the date of such adjournment, at the same time and place, or on such other day
and such other time and place as the Chairperson may determine, and if at such
a meeting a quorum is not present within half-an-hour from the time appointed
for holding the meeting, the members present shall be a quorum, as long as it
does not fall below thirty percent of the total membership and in such cases
where an adjourned meeting started without normal quorum, the meeting shall be
deemed as over as soon as the number of members present goes below the number
at the starting of the meeting and the agenda of adjourned meeting shall be the
same as that for the originally scheduled meeting. (4) All items considered at the
meetings of the Board shall preferably be decided by a consensus failing which
by a majority of the votes of the members present excluding the Chairperson
and, if the votes are equally divided, the Chairperson shall have the casting
vote. (5) The Chairperson, if
present, shall preside over every meeting and in his or her absence, the
Chairperson, may nominate any one of the members to act as the Chairperson for
any particular meeting and if such a nomination is not made by the Chairperson,
then the Board members may elect the Chairperson for that meeting. (6) The Registrar shall send a
written notice of every meeting to every member at least two weeks before the
date of the meeting and the notice shall state the place and the date and time
of the meeting: Provided that the Chairperson
may call a special meeting of the Board at short notice to consider urgent
special issues, and the quorum of such special meeting shall be the same as of
the regular meeting. (7) The notice of meeting may
be delivered either by hand or by registered post or by e-mail to each member
at their address as recorded in the office of the Board. (8) The Registrar shall
circulate the agenda of the meeting to the members at least two weeks before
the meeting, except in case of special meeting. (9) Notices of motions for
inclusion of any item on the agenda shall reach the Registrar at least one week
before the meeting: Provided that the
Chairperson may permit inclusion of any item for which due notice has not been
received. (10) The decision of the
Chairperson in regard to all questions of procedure shall be final. (11) The Registrar shall draw
the minutes of the proceedings of a meeting in consultation with the Director
and circulate to all members of the Board with the approval of the Chairperson
and the minutes, along with any amendment suggested, shall be confirmed at the
next meeting of the Board or by way of circulation. (12) After the minutes are
confirmed and signed by the Chairperson, they shall be recorded in a minute
book. (13) If a member of the Board
fails to attend three consecutive meetings without leave of absence from the
Board he or she shall cease to be a member of the Board. (14) Membership on the Board
shall be non-transferable. (15) The calendar of Board may
be drawn for one year at the beginning of the year and in case of change in
schedule, the members shall be consulted. (1) The Senate shall meet as
often as necessary, but ordinarily not less than four times during a calendar
year and a calendar of ordinary Senate meetings may be drawn up at the
beginning of the academic session. (2) The Chairperson of the
Senate either on his or her own initiative or on a requisition signed by not
less than twenty percent of the members of the Senate shall convene a meeting
of the Senate. (3) A quorum for a meeting of
the Senate shall be half of the total members of the Senate. (4) The Director, if present,
shall preside over every meeting of the Senate and in his or her absence, a
member nominated by the Director shall preside at the meeting. (5) The Registrar shall circulate
a written or electronic notice of every meeting, together with the agenda to
the members of the Senate at least a week before the meeting: Provided that the
Chairperson of the Senate may permit inclusion of any item for which due notice
has been given. (6) Notwithstanding the
provisions of sub-statute (1), the Chairperson of the Senate may call for an
emergency meeting of the Senate at short notice to consider any urgent special
issues. (7) The decision of the
Chairperson of the Senate in regard to all questions of procedure shall be
final. (8) The Registrar shall draw
the minutes of the proceedings of a meeting of the Senate with the approval of
the Chairperson of the Senate and circulated to all the members of the Senate: Provided that any such
minute shall not be circulated if the Senate considers such circulation
prejudicial to the interests of the Institute and the minutes along with
amendments, if any suggested, shall be placed for confirmation at the next
meeting of the Senate. (9) After the minutes are confirmed
and signed by the Chairperson of the Senate, they shall be recorded in the
minute book which shall be kept open for inspection of the members of the
Senate, the Board and the Council at all times during office hours. (10) In emergent cases, the
Chairperson of the Senate may exercise the powers of the Senate and report to
the Senate of the action taken by him or her at its next meeting for its
approval. (1) The Finance Committee shall
meet as often as may be necessary but at least twice a year. (2) Four members of the Finance
Committee shall form a quorum of a meeting of the Finance Committee. (3) The Chairperson of the
Board shall preside over the meeting of the Finance Committee and in his or her
absence, the Chairperson, may nominate any one of the members to act as the
Chairperson for any particular meeting and if such a nomination is not made by
the Chairperson, then, the Director may act as the Chairperson for that
meeting. (4) The proceeding of
adjournment of a meeting, conduct of adjourned meeting, notices of the meeting,
inclusion of items in the agenda and confirmation of the minutes etc.
applicable to the meetings of the Board as specified in Statute 20 shall, so
far as may be, be applicable in relation with the meetings of the Finance
Committee. (5) A copy of the minutes of
every meeting of the Finance Committee shall be sent to the Board. (1) There shall be a Building
and Works Committee consisting of following members, namely: (i) Director, Chairman; (ii) Nominee of the Government
of India on the Board or his nominee; (iii) Nominee of the State
Government on the Board or his nominee; (iv) Member of the Board
belonging to an industry partner or his nominee; (v) Two Deans of the Institute,
one handling Estate Matters and the other to be nominated by the Director; (vi) Two experts from outside
the Institute, appointed by the Board; (vii) The Officer in-charge of
Estate of the Institute or Registrar if he is the officer in-charge of the
Estate. (2) The Building and Works
Committee shall perform the following functions and have the following powers,
namely: (i) it shall be responsible,
under the direction of the Board, for construction of all major capital works
after securing from the Board the necessary administrative approval and
expenditure sanction; (ii) it shall have the power to
give the necessary administrative approval and expenditure sanction for minor
works and works pertaining to maintenance and repairs, within the grant placed
at the disposal of the Institute for the purpose. The financial limit shall be
rupees fifty lakh in the first instance and the limit will be changed from time
to time by the Board; (iii) it shall prepare estimates
of cost of buildings and other capital works, minor works, repairs, maintenance
and the like; (iv) it shall be responsible for
making technical scrutiny as may be considered necessary by it; (v) it shall be responsible for
enlistment of suitable contractors and acceptance of tenders and shall have the
power to give direction for departmental works where necessary; (vi) it shall have the powers to
settle rates not covered by tender and settle claims and disputes with
contractors; (vii) it shall have powers to
approve extra items and deviations of quantities from tender specifications,
subject to the total contract value not exceeding the amount given as
administrative approval. (3) The Building and Works
Committee shall perform such other functions in the matter of construction of
buildings and development of land for the Institute as the Board may entrust to
it from time to time. (4) In emergent cases, the
Chairman of the Building and Works Committee may exercise the powers of the
Building and Works Committee and such cases shall be reported by him to the
Building and Works Committee and the Board at its next meeting of the Building
and Works Committee and of the Board. (5) The Building and Works
Committee shall meet as often as is necessary, but not less than twice a year. (6) Four members shall form a
quorum for a meeting of the Building and Works Committee with at least one
external member present. (7) The tenure of every member
other than ex-officio members, shall be three years. (8) A copy of the minutes of
every meeting of the Building and Works Committee shall be placed before the
Board. (1) A grievance redressal
mechanism in the form of a subcommittee of the Board shall be constituted and
the committee shall function with proactive disclosure of its decisions on
Institute website in order to enhance transparency. (2) In case of a complaint by
an employee or faculty or student is not resolved by the mechanisms in place in
the Institute, the same shall be referred to the sub-committee of the Board and
the decision thereof shall be communicated to such employee or faculty or
student. (3) The complainant shall have
the right to refer the matter to the Central Government if he or she is of the
opinion that justice has not been done by the Decision of the Board. SCHEDULE
I CONDUCT
RULES (see
Statute 10(10)) 1. Definitions. In this Schedule, unless the
context otherwise requires, (a) “employee” means all
permanent and temporary or contractual employees of the Institute and all
individuals who assert an association with the Institute; (b) “competent authority” means
the Board of Governors in case of the Director, and the Director in case of all
other employees; (c) “members of family” in
relation to an employee includes,— (i) the wife or husband, as the
case may be, of the employee, whether residing with the employee or not but
does not include a wife or husband, as the case may be, separated from the
employee by a decree or order of a competent Court; (ii) son or daughter or step-son
or step-daughter of the employee and wholly dependent on him, but does not
include a child or step-child who is no longer in any way dependent on the
employee or of whose custody the employee has been deprived by or under any
law; (iii) any other person related,
whether by blood or marriage to the employee or to the employee's wife or
husband, and wholly dependent on the employee. 2. Integrity. (1) All employees shall
maintain integrity and shall not adopt any unethical or unlawful practice. (2) All employees of the
Institute shall, (i) strive to develop knowledge
and understanding of their area of expertise or professional field; (ii) exercise their best
professional and ethical judgment and carry out their duties and functions with
integrity and objectivity; (iii) act promptly, diligently
and conscientiously; (iv) act fairly and reasonably,
and treat students, employees, affiliates, visitors to the Institute and
members of the public with respect, impartiality, courtesy and sensitivity; (v) avoid conflicts of
interest; (vi) maintain a co-operative and
collaborative approach to working relationships; and (vii) protect the Institute's
intellectual property arising from teaching and research. (3) All employees shall be
present in the Institute as per the prescribed office hours unless they have
been assigned duty outside Institute or are on officially sanctioned leave. (4) If an employee's
professional activities outside the Institute prevent him or her from physical
presence in the Institute and cause a conflict of commitment, the same shall be
discussed with the Head of the Department or Director. (5) Any employee who is in
charge of a work place shall take appropriate steps to prevent sexual
harassment of any woman at such work place. Explanation. For the purposes of this
sub-rule, the term “sexual harassment” includes such unwelcome sexually
determined behaviour, whether directly or otherwise, such as,— (i) physical contact and
advances; (ii) demand or request for
sexual favours; (iii) sexually coloured remarks; (iv) showing any pornography; or (v) any other unwelcome
physical, verbal or non-verbal conduct of a sexual nature. (6) Any employee found
indulging in any act of sexual harassment at work-place, shall be liable for
disciplinary action as per the rules of the Institute. (7) No employee shall accept or
permit any member of his family or any other person acting on his or her behalf
to accept, any gift. 3. Public comment. An employee who makes
public comment or representations and in doing so identify himself as employees
of the Institute shall do so according to the following guidelines, namely: (i) the Institute encourages
its employees to disseminate results of research or scholarship undertaken in
the Institute on an open and timely basis to the broader scholarly community; (ii) the Institute encourages
its employees to participate in public debate and be available to the media for
comment in their field of expertise. (iii) employees shall maintain
the highest professional and ethical standards when they associate themselves
with the Institute in public statements, and an employee shall ensure that no
public statement made by him shall bring the Institute into disrepute; (iv) employees contributing to
public commentary shall identify themselves using their title, and
qualifications when they are writing or speaking publicly on a matter within
their academic or professional field of expertise or specialization; (v) all statements made by
employees in the capacity as experts in their fields of expertise or
specialization shall be accurate, professional and exercise appropriate
restraint; (vi) when commenting in public,
employees are expected to act in good faith and shall not misrepresent their
expertise; (vii) only those employees
officially appointed on behalf of the Director to represent the Institute shall
comment publicly for the Institute on policies of the Institute, and all
administrative issues; (viii) while publicly
communicating on any matter, employees shall be mindful that they show respect
for the opinions of others, do not injure a person's reputation or create a
basis for defamation action and in such cases, the Institute shall not be
responsible for any claims for defamation or otherwise which may be instituted
for such comment; (ix) an employee shall obtain
prior permission from competent authority in case he is called upon to give
evidence in connection with any enquiry conducted by any person, authority or
committee: Provided that no permission
shall be required to give evidence before internal committees of the Institute
or in case of judicial enquiries. 4. Conflicts of interest. All employees shall make
full disclosure to the Institute of all relevant facts and circumstances giving
rise to an actual, potential or perceived conflict of interest and comply with
the following guidelines, namely: (a) Employees hall ensure that
scholarly activities within the Institute and open and timely dissemination of
results of scholarly activities are not in actual, potential or perceived
conflict with their external, personal or financial interests; (b) all stakeholders shall be
adequately informed about external, personal or financial obligations that may
delay or prevent free dissemination of the results of scholarly activities; (c) professional activities
outside the Institute shall not detract an employee from his duties within the
Institute; (d) employees who involve or
become aware in a conflict of interest shall immediately declare it to the
institute through the Director; (e) the Institute shall have a
comprehensive plan for managing the conflict of interest prepared and share it
with the concerned employee; (f) all employees, before
entering into any Memorandum of Understanding with an outside company or
organization shall have to discuss the terms and conditions in the agreement
with competent authorities in order to ascertain acceptability of the same to
the Institute; (g) an employee of the
Institute shall dissociate himself from any action that heorshe is performing
individually or as a member of a group either as part of ones duties or as a
consequence of some responsibility entrusted to him by a competent authority if
it involves conflict of interest; (h) an employee shall be duly
rewarded through honoraria, consulting fees and royalties for these activities
specified above: Provided that, no decisions
taken by an employee in day to day discharge of responsibilities in the
Institute shall be influenced by considerations of personal financial gains; (i) the Board shall formulate a
comprehensive policy for conflict of interest and the situation shall arise
when the outcome of any action that a person is responsible for involving
favourable or unfavourable consequences for self or any person who is a member
of the family or is closely related (e.g., supervisor of a student). 5. Financial interests
outside the Institute. (1) An employee shall disclose
personal financial interests and those of the members of his family when he has
one or more financial interests, including payment for services or teaching,
income from consulting fees, honoraria, royalties from intellectual properties
not owned by the Institute, especially in cases where they are dealing with any
company or organisation unless such company or organization: (i) funds research programmes
or projects at the Institute in which the employee is involved; (ii) licenses intellectual
property in which the employee has a financial interest; (iii) sponsors the employee's
participation as a speaker in continuing or on-line education programmes; (iv) enters into a Memorandum of
Understanding with the Institute to which the employee is a signatory; (v) makes a product that is
under study in which the employee is involved, or (vi) has interests that can have
a potential influence on the employee's scholarship or research; (vii) has been incubated by the
institute. (2) Assessment of conflicts of
interest of employees shall be conducted by the competent authority. 6. Intellectual Property. All employees of the
Institute shall abide by the policy on Intellectual property. 7. Political Activity. Every employee of the
institute shall be governed by the rules of the Government of India as
applicable to the Central Government employees relating to political
activities. 8. Information to institute. (1) An employee or student of
the Institute shall inform the Institute of any circumstance such as but not
restricted to criminal charges or proceedings, chronic insolvency or
indebtedness, etc., that may hamper him in the performance of his duties or
responsibilities. (2) Every employee of the Institute
shall declare his movable and immovable assets that are owned by him or her or
by members of the family, as per the norms applicable to the employees of the
Central Government. Note: Ownership implies
legal ownership as per records (such as but not restricted to registration,
lease, mortgage, etc.,) or physical ownership or possession of the asset. 9. Punishments and due
process. Any student or employee of
the Institute who violates any provision of these rules shall be liable to be
punished after due process. 10. Saving clause. Matters which are not
covered by the above rules shall be dealt within accordance with the provisions
of the Central Civil Services (Conduct) Rules, 1964 as applicable to the
Central Government employees. SCHEDULE-II LEAVE
RULES (see
Statute 12) 1. Leave. (1) A faculty member shall
cease to be in the service of the Institute if he or she is continuously absent
from duty for five years, with or without leave, unless such absence is on
approved deputation or on foreign service terms. (2) A faculty member shall be
treated as on duty for the period as sanctioned by the Institute for academic
work including attending conferences or seminars when the financial support is
provided by the Institute or Government of India approved Institute projects or
any such agency. 2. Casual leave. All employees shall be
entitled to eight days of casual leave or as specified by the Central
Government in a calendar year. 3. Special casual leave. All employees shall be
entitled to special casual leave of fifteen days for the purposes such as
participation in conferences or academic meetings, conducting viva of the
reputed Institutes and Universities, selection committee meetings, court
appearances in public interest, or any other purpose as it deems fit by the
Director, when travel support in all these cases are not from the Institute. 4. Half pay leave and
commuted leave. All employees shall be
entitled for half pay or commuted leave as per the rules formulated by the
Board. 5. Maternity, paternity and
child care leave. Maternity, paternity and
child care leaves as approved by the Board, shall be admissible to an employee
up to two children. 6. Earned leave. (1) All employees shall be
entitled for thirty days of earned leave in a year, provided that due to her or
his teaching responsibilities, a faculty member may not be granted more than
fifteen days of earned leave during a semester, subject to not more than seven
days at a time unless in exceptional cases. (2) Faculty members may avail
earned leave during the vacation period, called as special earned leave, which
will enable his preparation for the ensuring semester in a free environment,
with the implication that during the vacation period as defined in the academic
calendar for a year, she or he is entitled to two days of absence for every day
of earned leave granted and such leave during vacations shall be called as
special earn leave. (3) During vacation periods as
specified in the academic calendar for the students, except for the period for
which she or he has been granted the special earned leave, a faculty member
shall remain on duty, engaging in research, supervision of projects, conducting
on-campus extension activities, institute administrative duties, etc. and
credit to earned leave shall be made on the first day of July of every year. (4) The earned leave at the
credit of an employee shall be carried forward and shall be accumulated up to a
maximum of three hundred days. 7. Leave on academic
grounds. (1) Leave shall be granted for
the purpose of academic growth of a regular faculty member for the beneficial
purpose to the Institute in pursuit of excellence. Explanation. (1) For the purpose of
this rule it is clarified that leave on academic ground shall basically be for
the professional rejuvenation of the faculty member and after availing the
leave, a faculty member is supposed to serve the institute for a period which
shall be specified by Board and the faculty member furnish a bond to this
effect. (2) Any leave of absence
for a duration exceeding a month during a semester up to a maximum of one
semester with the provision of prefixing or suffixing of vacation periods or
both shall be termed short leave and any leave of absence overlapping two or
more semesters shall be termed as long leave. (3) A short or long leave
may be on foreign service terms and the institute shall not pay any salary to
the faculty member on leave on foreign service terms. (4) The terms of deputation
to foreign services of faculty member shall be normally granted only for
proceeding to head a government institution, Government organisation or a
government body like the Department of Science and Technology. (5) An employee who is
granted leave on foreign service terms shall be entitled for pension, if
entitled, and leave salary contribution, gratuity contribution, and her or his
own contribution towards General Provident Fund or Contributory Provident Fund. 8. Sabbatical leave. (1) A faculty member on
sabbatical leave shall be paid full salary during the leave period and the
sabbatical leave shall not exceed two semesters with the provision of prefixing
and suffixing vacation periods. (2) Salary during sabbatical
leave.—First sabbatical leave may be granted only after serving the Institute
for six years (including leave as due availed but restricted to casual, earned
and commuted leave.) (3) A faculty member shall be
eligible for subsequent sabbatical leave, if he or she has already spent six
years at the Institute since availing the last sabbatical (including leave as
due availed restricted to casual, earned and commuted leave) and the number of
sabbatical leave shall be limited to three in the entire service period. 9. Eligibility for short
leave. A faculty member shall be
eligible for short leave if he or she has already spent two full semesters at
the institute after returning from the last short or long leave or after
initially joining the institute and subject to compliance of any previous bond. 10. Eligibility for long
leave. If he or she has already
spent five years at the institute after joining the Institute or return from
the previous long leave or sabbatical leave and this may be relaxed up to two
years for Assistant or Associate Professors for availing long leave for the
first time in their tenure as faculty members at the Institute. 11. Entitlement. A faculty member shall be
eligible for leaves only when it is ensured that the teaching and other
academic activities of the Institute shall not be jeopardised and Department
has enough faculty members to handle the academic requirements. 12. Saving Clause. The matters which are not
covered by above rules shall be dealt with in terms of the Central Civil
Services (Leave) Rules, 1972. SCHEDULE
III CONTRACT
OF SERVICE [See Statute 15] An AGREEMENT for service
made this …..………day of……………………………….………. …………between ……………………(herein after
called the appointee) of the one part and the Indian Institute of Information
Technology _____________________ (hereinafter called the Institute),
incorporated under the Indian Institutes of Information Technology (Public-private
Partnership) Act, 2017 (Act 23 of 2017). WHEREAS in terms of Section
23 of the Indian Institutes of Information Technology (Public-private
Partnership) Act, 2017 (Act 23 of 2017)(hereinafter called the Act) and Statute
16(13) of the Statutes of the Institute (hereinafter called Statutes) the
Central Government referred to in the Act with the approval of the Visitor, has
been pleased to approve the appointment of the Director (herein after called
appointee) of the Institute on contract for……..years and the appointee has
accepted such appointment upon the terms and conditions hereinafter appearing
NOW THESE PRESENTS WITNESSETH and the parties hereto respectively agree as
follows: (1) This agreement of service
shall be deemed to have been entered into subject at all times to the
provisions of the Act, and Statutes covering the institute as in force from
time to time as applicable to permanent confirmed employees. (2) The appointee shall be on
service under the agreement for a period of ……….. years with effect from
……………………that is date of joining the post: Provided that if the
appointee on conclusion of the period of service mentioned above is below 70
years of age, his service shall continue till the 30th of June of the academic
year in which the appointee concludes the said period of service or till he
attains the age of 70, whichever is earlier. (3) The appointee shall be the
Principal academic and Executive Officer of the Institute and serve the
Institute with powers and duties provided in the said Act and Statutes. (4) The appointee shall devote
his whole time to the service of the Institute and shall be subject to the
Conduct Rules and other provisions of the said Act and the Statutes and any
information obtained by the appointee during or in connection with his service
and the work upon which he is engaged shall be treated as secret and
confidential and appointee shall be deemed in all respects, to be subject to
the Official Secrets Act, 1923 (19 of 1923). (5) During the period of his
service except in respect of any period of suspension and also of any period of
leave without pay, the appointee shall be entitled subject to the Indian Income
Tax to an initial pay of Rs ……………. in the Scale of Rs: ……………… provided that if
any time the appointee proceeds on deputation out of India his pay and
allowances during the period of his deputation shall be such as may be decided
by the Board of Governors and in addition the appointee shall draw allowances
like Dearness Allowance, City Compensatory Allowances, etc., as may be admissible
from time to time as per rules of the Institute. (6) During his service as
Director, in the event of the appointee being employee of any other Institute
and enjoying the benefits under some pension scheme of the Government of India
or a State Government, he shall continue to subscribe to that scheme and his
contributions and the Institute's contributions as required will be accumulated
and transferred to the Parent Institute. (7) In case the appointee is
the employee of the Institute he shall continue to be governed by the New
Pension Scheme as immediately prior to this contract appointment and shall be
entitled to benefits of the scheme for the period of his service under this
contract like other permanent employees of this Institute. (8) Notwithstanding anything
hereinbefore contained, the appointee shall, unless otherwise decided by the
Institute, be entitled to receive the whole or in part as may be determined by
the Institute the benefits of any improvements in the revision of pay and
retirement benefits that may be effected by the Institute subject to the date
of these presents in the terms and conditions of the service of members of the
branch of Institute, service to which he may for the time being belong, and the
decision of the Institute in respect of such improvement in the terms and
conditions of their service of appointee shall operate so as to modify to that
extent the provisions of these presents. (9) The appointee shall be
entitled to leave as admissible to permanent non vacation employees of the
Institute under the Statutes. (10) The appointee shall be
entitled to furnished rent free accommodation in the Campus of the Institute as
may be approved by the Board of Governors of the Institute. (11) The appointee shall be
eligible for privilege in relation to medical attendance and treatment as
provided for in the Statutes. (12) The appointee shall be paid
travelling expenses for joining the Institute as admissible to an Officer of
the Central Government in equivalent rank under the Transfer T.A. Rules of the
Central Government deeming the appointment of the appointee as on transfer in
public interest. (13) If the appointee is
required to travel in the interests of Institute work, he shall be entitled to
traveling allowance on the scale provided for in the T.A. Rules of the
Institute in force from time to time and similarly the appointee shall be
entitled to leave travel concession for visiting his home town as per the rules
of the Institute. (14) Any amount received by the
appointee from books and articles published by him at his cost shall be left to
him as an encouragement for continuing his work in that line and he shall also
be allowed to do consultancy and retain benefits of the same as per rules laid
down by the Board from time to time. (15) The services of the
appointee may during the period of contract be terminated by the Institute at
any time by three calendar months' notice in writing given at any time during
service under this contract without any cause assigned. Provided that the
Institute may in lieu of the notice herein provided to give the appointee a sum
equivalent to the amount of his basic pay for three months and the appointee
may also terminate his service by giving to the Institute three calendar
months' notice in writing. (16) The appointee shall be
allowed the status of Professor of …………. to take part in teaching and research
in the Department of …………………………. subject to his convenience. (17) In respect of any matter
for which no provision has been made in this agreement the appointee will be
governed by decisions of the Board of the Institute. IN WITNESS WHEREOF on the
day and the year above written, the Chairperson of the Board of Governors of
the Institute has hereinto set his hand and the appointee has here unto set his
hand. Signed and delivered for the Indian Institute of Information Technology Bhopal By the Chairperson Board of Governors of the Institute. Chairperson, Board of Governors, Indian Institute of Information Technology Bhopal In the presence of signature of
witness with address Signed and delivered by the said
appointee ……………………… Director IIIT Bhopal In the presence of signature of
witness with address 1. ______________ ______________ ______________ 2. ______________ ______________ ______________ [1]
Vide Notification No. S.O. 1008(E), dated 3-3-2021, published in
the Gazette of India, Extra., Part II, Section 3(ii), No. 932, dated 3-3-2021.Statutes
of the Indian Institute of Information Technology, Bhopal, 2021