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[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Telangana - Subsection

Section 57(3)(i) in Telangana Universities Act, 1991

(i)the appointment of the officers (other than the Vice-Chancellor), teachers and employees of the University constituted immediately before the commencement of this Act and subsisting immediately before the commencement of this Act shall be deemed to have been made under and for the purposes of this Act, and such officers, teachers and employees shall continue to hold office subject to the conditions governing the terms of their office or employment;