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[Cites 0, Cited by 7] [Entire Act]

State of West Bengal - Section

Section 11 in West Bengal Madrasah Service Commission Act, 2008

11. Appointment made in violation of this Act shall be invalid.

- Any appointment of a teacher made on or after the commencement of this Act in contravention of the provisions of this Act shall be invalid and shall have no effect and teacher so appointed shall not be a -teacher within the meaning of clause (s) of section 2.