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[Cites 0, Cited by 3] [Section 57(6)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(6)(a) in Calicut University Act, 1975

(a)a person appointed as teacher in a private college in a temporary vacancy on or after the 14th day of March, 1974 and continuing as such, shall be appointed as teacher in any permanent vacancy or any temporary vacancy of longer duration that may arise, after such appointment in the temporary vacancy, in the private college or, as the case may be, any of the private colleges under the management of the educational agency with in the University area;