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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2)(a) in Mahatma Gandhi University Act 1985

(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 within the University area;