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[Cites 0, Cited by 0] [Section 42(7)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(7)(iii) in Tamil Nadu Teachers Education University Act, 2008

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