Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 57(3)] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(3)(b) in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960

(b)The University shall consider, in consultation with the State Government, the claims to appointment in the service of the University of such teachers employed in any other educational institutions either within or without the territorial limits of the University as were in the service of the Government immediately before the date of such transfer in vacancies which in the event of such vacancies being filled by appointment or promotion of the teachers of the University who were immediately before the date of such transfer in the service of the Government, may involve the supersession of the claims of the teachers employed in the educational institutions referred to above.