10A. [ Temporary appointment of teachers. [Inserted by notification No.3294/Leg/C1/2000/Law dated 12-5-2000 published in Kerala Gazette No.869 dated 12-5-2000.]
- Subject to such terms and conditions as may be prescribed by the Government, the local authority may make temporary appointment to any temporary vacancy of a teacher in any school under its management through the Employment exchange from among persons who possess qualifications prescribed under section 10 and such appointment shall be made only upto the date of closing of the school for the annual vacation or till a regular candidate is appointed against such vacancy whichever is earlier]
