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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(6)(iii) in Karnataka Samskrita Vishwavidyalaya Act, 2009

(iii)No teacher appointed temporary shall, if he is not recommended by a regular Selection Committee for appointment under these Statutes be continued in service on such temporary employment unless he is subsequently selected by a local Selection Committee or a regular Selection Committee, for a temporary or permanent appointment, as the case may be.