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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(7)(iii) in Tamil Nadu Music and Fine Arts University Act, 2013

(iii)No teacher appointed temporarily shall, if he is not recommended by a Selection Committee for appointment under this Act, be continued in service on such temporary employment unless he is subsequently selected by a local Selection Committee or a Selection Committee, for a temporary or permanent appointment, as the case may be.