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 57(4)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(4)(a) in Poona University Act, 1974

(a)Every post of a Teacher of the University, to be filled by selection, shall be duly and widely advertised, according to a draft approved by the Executive Council together with particulars of the minimum and other additional qualifications, if any, acquired the emoluments and the number of posts to be filled, [out of the post to be filled the number of posts, if any, which are reserved for the members of the Scheduled Caste or Scheduled Tribes] [Inserted by Maharashtra 32 of 1978, S. 1.] and reasonable time shall be allowed within which the applicants may, in response to the advertisement, submit their applications.