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[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(6)(c) in Tamil Nadu National Law School Act, 2012

(c)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 a permanent appointment, as the case may be.