Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(2)(a) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987

(a)the employees of the Jawaharlal Nehru Krishi Vishwavidyalaya-
(i)who were working in or were attached to the colleges or research stations situated within the jurisdiction of the University on the said date; or
(ii)who but for their temporary absence from such colleges or research stations on account of any cause would have been working in or remained attached thereto on the said date; or
(iii)who opt for and are permitted by the Board be transferred to the other University within a period of six months;