Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(6)(a) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

(a)When appointment to a post of teacher or officer of the University is made by promotion or transfer from any other service including the service of the University, it shall not be necessary for the University to consult the State Public Service Commission, unless it is proposed, by such promotion or transfer, to fill-
(i)A permanent post substantively, or
(ii)A permanent post or a temporary post on an officiating or temporary basis for a period exceeding six months :