42. Part-time teachers or part-time nonteaching staff not to be entitled to be enrolled as voters or to be nominated.
- Notwithstanding anything contained elsewhere in this Act, no person shall,-(a)if he is a teacher, not holding any whole-time substantive teaching post, or appointed for a specified period, or(b)if he is a member of the non-teaching staff, not appointed on a regular scale of pay, or not holding any whole-time substantive non-teaching post, be entitled to be enrolled as a voter for, or to cast his vote at, an election to any authority or body of the University or of any college or institution affiliated to the University or to be nominated to any such authority or body.Explanation. - "Regular scale of pay" shall mean pay which, subject to any condition prescribed by the University, rises by periodical increment from a minimum to a maximum.
