Section 2 in The Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Act, 1979
2. Definition.
- In this Act, unless the subject or context otherwise requires,-(i)"department concerned" means the department of the University concerned in which the vacancy of a lecturer exists;(ii)"relevant law" means the Rajasthan Universities Teachers and Officers (Special Conditions of the Service) Act, 1974 and any enactment of the Rajasthan State Legislature establishing a University in Rajasthan, and it includes the statutes. Ordinances, bye-law, rules, notifications or orders made thereunder and as amended from time to time;(iii)"Screening Committee" means a Committee appointed under the provisions of this Act to scrutinise the academic record and report(s) about the work and conduct of the temporary lecturers;(iv)"temporary lecturer" means a lecturer appointed in the pay scale prescribed by the University concerned for lecturers and on temporary basis as stop-gap arrangement but shall not include lecturers appointed on contract basis or those in foreign service and serving the University concerned on deputation;(v)"university concerned" means the University in which the temporary lecturers are working; and(vi)"Vice-Chancellor" means the Vice-Commissioner of the University concerned, and includes any person who for the time being performs the functions of the Vice-Commissioner of the University concerned according to the relevant law.(2)All other expressions used but not defined in this Act shall have the meaning respectively assigned to them under the relevant law.
