Section 62(2) in Mahatma Gandhi University Act 1985
(2)Notwithstanding anything contained in this Act, the Statutes, Ordinances and Regulations made thereunder, -(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;(b)a teacher relieved from a private college on or after the 14th day of March, 1974 due to the abolition of a course of study in that private college or the cessation of the period for which he was appointed or for any other reason except disciplinary action against him shall be given preference in the matter of future appointments 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.(c)any dispute arising or pending between the management of a private college and the teacher of that college in respect of any matter coming under clause (a) of (b), shall, be decided in accordance with the provisions of this Act and the Statutes made thereunder.Explanation. - Where the number of claimants under clause (a) or clause (b) is more than the number of vacancies, the order of preference for appointment shall be in accordance with the date of first appointment of the claimants under the educational agency within the University area.
