Section 44 in Mahatma Gandhi University of Medical Sciences and Technology, Jaipur, 2012
44. Temporary Appointments of Teachers.
- Notwithstanding anything contained in the above Statutes, the President after due consultation with the Chairperson shall be empowered to appoint temporarily a teacher in any Department of the University for a period not exceeding one year to meet any exigency of situation:Provided that the President, after due consultation with the Chairperson, shall have a further right to continue appointment of such temporary teacher for any such further period as he may decide to meet any exigency of the situation:Provided further that after completion of one-year of such an appointment, the appointment shall cease to exist and such an appointee shall have no right to continue or hold the post. Such a person shall have a right of participation in the regular selection process.
