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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Tamilnadu - Subsection Section 35(xii) in The Bharathiar University Act, 1981 (xii)the conditions subject to which persons who may hereafter be permanently employed may be recognized as qualified to give instruction in affiliated and approved colleges and hostels; and
