Section 2(1) in Rajasthan Universities' Teachers (Absorption of Temporary Teachers) Act, 2008
(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.
