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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2)(b) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020

(b)all the proceedings of selection committee or any other authority, if any, for the appointment or promotion of teachers and other employees that took place before the commencement of this Act and all actions of the concerned authorities in respect of the recommendations of such selection committee or authority, if any, where no orders of appointment on the basis thereof were passed before the commencement of this Act shall, notwithstanding that the procedure for selection has been modified by this Act, be deemed to have been valid but further proceeding in connection with such pending selections shall be taken in accordance with the provisions of this Act and be continued from the stage where they stood immediately before such commencement, except if the concerned authorities take a decision to the contrary.