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[Cites 0, Cited by 0] [Section 39(4)] [Section 39] [Entire Act]

State of Jharkhand - Subsection

Section 39(4)(c) in The Jharkhand State Agricultural University Act, 2000

(c)No transferred employee shall be relieved by a University for appointment elsewhere without the consent of the State Government. Except in case of State Scholars, the applications of transferred employee for posts elsewhere may be forwarded by a University direct under intimation to the State Government. The application of officers who had been State Scholars, for posts elsewhere, shall be forwarded by a University after obtaining prior approval of the State Government.