Section 3 in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011
3. Absorption of the part time Job Oriented Course employee.
(1)Notwithstanding anything contained in any other law for the time being in force, the part time Job Oriented Course employees whose names are notified by the Government under this section, except those working in private aided institutions, shall be considered for absorption, on following the reservation policy of the State, in such category of equivalent vacant post and service in Pre-university Education service as may be specified therein, as a one time measure:Provided that if sufficient number of vacant posts are not available in Pre-university Education service, the Government shall obtain the information regarding number of vacancies in equivalent posts available in other departments and then notify the eligible candidates to these posts:Provided further that,-(a)no part time Job Oriented Course employee shall be absorbed as above, unless he has discharged the duties of the post continuously as part time Job Oriented Course employee for not less than five years without any breaks in his service for the reasons which are directly attributable to him;(b)no part time Job Oriented Course employee shall be absorbed unless he possessed the qualification prescribed for the post on the date of his absorption under the relevant rules of recruitment;(c)the appointment shall not be made under this Act against any post earmarked to be filled from among candidates belonging to the Scheduled Castes or the Scheduled Tribes in accordance with the reservation or provided by or under any law or any order unless there are candidates belonging to those classes available from among the part time Job Oriented Course employees to be absorbed, otherwise such posts shall be treated as back-log to be filled by process of special recruitment from among these classes.(2)In case of part time Job Oriented Course employees working in private aided institutions, the Government may direct the aided institutions to absorb the eligible persons against the suitable vacancies available or against the future vacancies in any private aided institutions.
