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[Cites 0, Cited by 2] [Section 65(2)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(2)(b) in Kannur University Act, 1996

(b)a teacher relieved from a private college on or after the 14th day of March, 1974, due to the abolition of a course of study in that private college or the cessation of the period for which he was appointed or for any other reason, except disciplinary action against him, shall be given preference in the mater of future appointments in the private college or, as the case may be, any of the private colleges under the management of the educational agency within the University area;