Section 6 in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011
6. Prohibition of appointment of part time Job Oriented Course employee.
(1)The part time Job Oriented Course employee who has not completed five years of service on the date of commencement of this Act shall not be continued or absorbed in any of the Government service or any private aided Institutions.(2)No person shall be appointed or continued as part time Job Oriented Course employee on or after the date of completion of process of absorption under this Act.(3)Any person or Appointing Authority appointing or engaging any person on part time basis by contravening the provisions of sub-sections (1) and (2) shall be liable for strict disciplinary action as misconduct.
