Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Rajasthan - Section

Section 3 in Rajasthan Universities' Teachers (Absorption of Temporary Teachers) Act, 2008

3. Substantive appointment of temporary teachers.

- All temporary teachers continuing as such at the commencement of this Act shall be considered by the University concerned for their absorption and substantive appointment on the recommendation of the Screening Committee constituted under section 4, subject to their, fulfilling the condition of eligibility, including minimum qualification, prescribed by the University concerned under the relevant law and subject to the availability of substantive vacancies of teachers in the Department concerned.