Section 8 in The Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Act, 1979
8. Termination of the services of the temporary lecturers not substantively appointed.
- The services of a temporary lecturer who is considered for substantive appointment under sections 3, 4 and 5 but is not substantively appointed on or before the 31st day of August, 1979 shall stand terminated on the expiry of that day.
