Section 3 in The Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974
3. Restrictions on appointments of teachers and officers.
(1)Notwithstanding anything contained in the relevant law, as from the commencement of this Act, no teacher and no officer in any University in Rajasthan shall be appointed except on the recommendations of the selection committee constituted under section 4.(2)[ Every appointment of a teacher or of an officer in any University made in contravention of sub-section (1) shall be null and void:Provided that the University may, with prior permission of the State Government, extend the term of appointment of such ad hoc or urgent temporary teachers who were appointed as stop gap arrangement prior to, and working as such immediately before, the commencement of the Rajasthan Universities Teachers and Officers (Selection for Appointment) (Amendment) Act, 2003 (Act No. 7 of 2003), for a period of six months at a time until regular appointments are made in accordance with sub-section (1).] [Substituted by Rajasthan Act 7 of 2003, w.r.e.f. 1-1-2003.][x x x] [Sub-section (3) Deleted by Rajasthan Act 7 of 2003, w.r.e.f. 1-1-2003.][Explanation. - The expression "appointed" in sub-section (1) shall mean appointed initially and not appointed by way of promotion.] [Inserted by Rajasthan Act 18 of 1984, dated 15-11-1984.]
