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[Cites 0, Cited by 0] [Section 58(4)] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(4)(a) in Kerala Agricultural University Act, 1971

(a)Direct that any person who has so become an employee of the University shall cease to be an employee of the University and shall become am employee of the Government if in the opinion of the Government the continuance of such person as an employee of the University has the effect of depriving any other person, who has superior claim and who is willing to be appointed under the University, of employment under the University; or