The rajasthan universities teachers (absorption of temporary lecturers) act, 1979

The Rajasthan Universities Teachers (Absorption of 
Temporary Lecturers) Act, 1979 
Act No. 7 of 1979 
 
Published in the Rajasthan Gazette, Part IV -A, Extraordinary, dated 
the 20th April, 1979. 
 
Received the assent of the Governor on the 17th day of April, 1979. 
 
An Act to provide for the absorption of temporary lecturers of 
long/standing, working in the Universities in Rajasthan. 
 
Be it enacted by the Rajasthan State Legislature in the Thirtieth Year 
of the Republic of India as follows:- 
 
1. Short title, extent and commencement. –  
 
(1) This Act may be called the Rajasthan Universities Teachers 
(Absorption of Temporary Lecturers) Act, 1979. 
(2) It extends to the whole of the State of Rajasthan. 
(3) Except section 10, which shall come into force at once, the other 
provisions of this Act shall be deemed to have come into force on the 
8th day of June, 1978. 
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 there under and as 
amended from time to time; 
(iii) "Screening Committee" means a Committee appointed under 
the provisions of this Act to scrutinise the acade mic 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 sh all 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" m eans 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. 
 
3. Substantive appointment of temporary lecturers. –  
 
All temporary lecturers as were appointed as such on or before the 
25th day of June, 1975 and were continuing as such at the 
commencement of the Rajasthan Universities Teachers (Absorption of 
Temporary Lecturers) Ordinance, 1978 (Ordinance No. 5 of 1978) 
shall be considered by the University concerned for their absorption 
and substantive appointment on the recommendation of the Screening 
Committee constituted under section 4 or section 5, as the case may 
be subject to their fulfilling the conditions of elig ibility including 
minimum qualifications prescribed by the University concerned under 
the relevant law as applicable on the respective dates of their 
temporary appointments and subject also to the availability of 
substantive vacancies of lecturers in the department concerned. 
 
4. Constitution of the Screening Committee. –  
 
The Screening Committee shall consist of the following:- 
(i) Vice -Chancellor of the University concerned who shall be 
Chairman of the Committee; 
(ii) The Head of the Department concerned of the University; 
(iii) The Dean of the faculty concerned; 
(iv) The senior -most Professor/Reader of the Department If he is 
not the Head of the Department; and 
(v) One expert,  not connected with the University and having 
special knowledge In the subject In which the lecturer is to be 
screened, to be nominated by the Chancellor. 
 
5. Re-Screening. –  
 
(1) Notwithstanding anything contained in section 7 or any other 
provision of t he Rajasthan Universities Teachers (Absorption of 
Temporary Lecturers) Ordinance, 1978 (Ordinance No. 5 of 1978), 
the services of temporary lecturer, who was considered for 
substantive appointment by a Screening Committee but was not found 
suitable, shall be deemed not to have terminated and he shall continue 
to be a temporary lecturer till he is again considered for substantive 
appointment under section 3 after his re -screening under sub -section 
(2) of this section. 
(2) A temporary lecturer who was considered for substantive 
appointment by the Screening Committee referred to in section 4, but 
was not found suitable shall be again considered by the Screening 
Committee reconstituted in the same manner as it provided in that 
section. 
 
6. Appointment to be under the Act No. 18 of 1974. –  
 
The lecturers appointed to the substantive posts in pursuance of the 
provisions of the Rajasthan Universities Teachers (Absorption of 
Temporary Lecturers) Ordinance, 1978 (Ordinance No, 5 of 1978) or 
of this Act, shall be deemed to have been appointed under the 
provisions of the Rajasthan Universities Teachers and Officers 
(Special Conditions of Service) Act, 1974 (Act No. 18 of 1974). 
 
7. Last date of making substantive appointments. –  
 
No appointment in pursuance of t his Act shall be made after the 
expiry of the 31st day of August, 1979. 
 
8. Termination of the services of the temporary lecturers not 
substantively appointed. –  
 
The services of a temporary lecturer who is considered for substantive 
appointment under sec tions 3, 4 and 5 but is not substantively 
appointed on or before the 31st day of August, 1979 shall stand 
terminated on the expiry of that day. 
 
9. Act to have overriding effect. –  
 
The provisions of this Act shall have effect notwithstanding anything 
contained in the relevant law. 
 
10. Repeal and Savings. –  
 
(1) The Rajasthan Universities Teachers (Absorption of Temporary 
Lecturers) Ordinance, 1978 (Ordinance No, 5 of 1978) and the 
Rajasthan Universities Teachers (Absorption of Temporary Lecturers) 
(Amendment) Ordinance, 1978 (Ordinance No. 8 of 1978) are hereby 
repealed. 
(2) Notwithstanding such repeal but subject to the provisions of sub -
section (1) of section 5 of this Act anything done or any action taken 
under the said Ordinances shall be deemed  to have done or taken 
under the Act. 
 

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