Section 45(7)(iii) in Periyar University Act, 1997

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

State of Tamilnadu - Subsection

Section 45(7)(iii) in Periyar University Act, 1997

(iii)No teacher appointed temporarily shall, if he is not recommended by a regular 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 regular Selection Committee, for a temporary or permanent appointment, as the case may be.

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State of Tamilnadu - Subsection

Section 45(7)(iii) in Periyar University Act, 1997