Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(21) in The North Bengal University Act, 1981

(21)[ "Teacher" means a Principal, Professor, [Associate Professor, Reader, Assistant Professor] [[Clause (21) first substituted by W.B. Act 20 of 1986, then again substituted by W.B. Act 8 of 1988, w.e.f. 13.8.1985. Previous clause (21) was as under :-‘(21) 'Teacher' means a Principal, Professor, Assistant Professor, Reader, Lecturer, Demonstrator, Tutor, Instructor or any other person, appointed or recognized as such by the University, either whole-time or part-time, for the purpose of imparting instruction or conducting research in the University or in any affiliated college or institution;'.]], Demonstrator, Tutor, Instructor or any other person appointed or recognized as such by the University, either whole-time or part-time, for the purpose of imparting instruction or conducting research in the University or appointed by an affiliated college or institution;]