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State of West Bengal - Section
Section 32 in The North Bengal University Act, 1981
32. Termination of service of temporary Teacher, officer or employee.
- The services of a temporary Teacher or officer or employee shall not be terminated before the expiration of the period for which he is appointed except after serving one months notice or paying him one months salary in lieu thereof.| Section 33 substituted by W.B. Act 8 of 1988, which was earlier as under:-33. Standing committee for selection of officers and non-teaching staff.- The Executive Council may constitute standing committee or standing committees for selection of person for appointment to the posts of officers and to the other non-teaching posts and may, subject to the provisions of this Act, prescribe by Ordinances the procedure and the method of such selection. |