Section 58(3)(e) in Annamalai University Act, 2013

[Cites 0, Cited by 5] [Section 58(3)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(3)(e) in Annamalai University Act, 2013

(e)all appointment of the officers (other than the Vice-Chancellor and the Registrar), teachers and employees of the said University and subsisting immediately before the date of commencement of this Act shall be deemed to have been made under, and for the purposes of, this Act, and such officers, teachers and employees shall continue to hold office, in the University which is deemed to have been established under this Act, subject to the conditions governing the terms of their office of employment; and

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State of Tamilnadu - Subsection

Section 58(3)(e) in Annamalai University Act, 2013