Section 4(2)(iv) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002

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State of West Bengal - Subsection

Section 4(2)(iv) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002

(iv)every person (not being a part-time or overaged employee) who has been an employee of the institution before the date of vesting shall, on and from the date of vesting, become an employee of the State Government and such employee shall, if found to be eligible as per prescribed norms formulated for the institution, hold office on the same terms and conditions as would have been admissible to him as if there had been no such vesting and shall continue to do so unless and until his employment under the State Government is duly terminated or until the terms and conditions of his service are duly altered by the State Government by rules made in this behalf:

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State of West Bengal - Subsection

Section 4(2)(iv) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002