Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 6 in Regulations for appointment of Assistant Professors in the Universities of Jharkhand, 2017

6. Appointment.

- 6.1 The Vice-Chancellor shall, subject to the provisions of the Act, have power to make appointment of the teachers within the grade and scale of pay and within the sanctioned strength.
6.2The recommendation of the Commission, steps taken in pursuance of all connected papers, shall be placed before the Syndicate of the concerned University for orders, ordinarily at its next meeting.
6.3Notwithstanding anything to the contrary as contained in the Regulations, if any college/University teacher is appointed in another University on the similar post, he/she shall be allowed continuity of his/her service for the purpose of pay and allowances and grant of retirement benefits as admissible but not for determination of seniority.