33A. [ Part-time Teachers or part-time non-teaching staff not to be entitled to be enrolled as voters or to be nominated. - Notwithstanding anything contained elsewhere in this Act, no person shall, -
(a)if he is a Teacher, not holding any whole-time teaching post, or appointed for a specified period, or(b)if he is a member of the non-teaching staff, not appointed on a regular scale of pay, or not holding any whole-time non-teaching post,be entitled to be enrolled as a voter for, or to cast his vote at an election to any authority or body of the University or of any college or institution affiliated to the University or to be nominated to any such authority or body.Explanation. - "Regular scale of pay" shall mean pay which, subject to any conditions prescribed by the University, rises by periodical increments from a minimum to a maximum.] [Section 33A inserted by W.B. Act 20 of 1986.]
