Section 2 in Rajasthan Universities' Teachers (Absorption of Temporary Teachers) Act, 2008
2. Definitions.
(1)In this Act, unless the subject or context otherwise, requires, -(i)"Department concerned" means the Department of the University concerned in which the vacancy of a teacher exists;(ii)"relevant law" means the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974) and any enactment of the Rajasthan State Legislature establishing a University in Rajasthan, and it includes the Statutes, Ordinances, Regulations, by-laws, rules notifications or orders made thereunder and as amended from time to time;(iii)"screening committee" means a Committee appointed under the provisions of this Act to secrutinize the academic record and report (s) about the work and conduct of the temporary teachers;(iv)"temporary teacher" means a teacher appointed in accordance with the provisions of sub-section (3) of section 3 of the Rajasthan Universities' Teachers and Officers (Selection for Appointment) Act, 1974 (Act No. 18 of 1974) in the pay scale prescribed by the University concerned on temporary basis as stop-gap arrangement, after due public advertisement of vacancies, or a teacher appointed on part time basis and continuing in the pay scale prescribed by the universities but shall not include a teacher appointed on contract basis or those in foreign service and serving the University concerned on deputation;(v)"University concerned" means the University in which the temporary teachers are working; and(vi)"Vice-chancellor" means the Vice-chancellor of the University concerned, and includes any person who for the time being performs the functions of the Vice- chancellor of the University concerned according to the relevant law.(2)All other expressions used but not defined in this Act shall have the meaning respectively assigned to them under the relevant law.
