Section 5 in The Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Act, 1979
5. Re-Screening.
(1)Notwithstanding anything contained in section 7 or any other provision of the Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Ordinance, 1978 (Ordinance No. 5 of 1978), the services of temporary lecturer, who was considered for substantive appointment by a Screening Committee but was not found suitable, shall be deemed not to have terminated and he shall continue to be a temporary lecturer till he is again considered for substantive appointment under section 3 after his re-screening under sub-section (2) of this section.(2)A temporary lecturer who was considered for substantive appointment by the Screening Committee referred to in section 4, but was not found suitable shall be again considered by the Screening Committee reconstituted in the same manner as it provided in that section.
