Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60(8)] [Section 60] [Entire Act]

State of Telangana - Subsection

Section 60(8)(ii) in Sri Konda Laxman Telangana State Horticultural University Act, 2007

(ii)the service rendered by any such teacher or other employee under the Government or [Professor Jayashankar Telangana State Agricultural University] [Substituted by G.O.Ms.No.31, Agriculture and Cooperation (Horti & Seri) Department, dated 22.12.2014.], as the case may be, up to the date notified as aforesaid shall be deemed to be in service under the University and he shall be entitled to count that service for the purpose of increments, leave, pension or provident fund, gratuity etc: