Haryana act 015 of 1979 : The Haryana Affiliated Colleges (Security of Service) Act, 1979 (15 of 1979)

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  • Department of HIGHER EDUCATION
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,T

HARYANA GOVT. GAZ ( E

CHTR 29,I9O

) APRILI9, tgTg

SAKA

NOTIFICA ON

THE I9TH

1979

NO. 16 Legl 79:'The following Act of Lggiqlature of the State

of Haryana tlne assent of the Govemor of Haryarta PART-I

LEGISLATIVE ARTMENT

lfor general information :- i i

HARYANA ACT NO

on the lTth April, IgTg and is herebv l5 0F 1979

;iiiiiiililililrrirlllr.il ltlttl'r'lli ;'l

i

recei

publi

THE HARYANA AFFILIATED COLLI ( SECURITY OF SERVICE)

ACT 19

AN

iACT llci'prgvide for the security of,service to

of affiliated colleges Be it enacted by the legislature of the Str of'Indi4 as follows :-

of Haryana in the Thirtieth year of the

1. This act {nay be called

Haryana Affiliated Short tifie , Colleges (security of Service) Act, I

2. In this act, unless the subi

or context Definitions Definitions otherwise requires :,

(a)* ".d5ffiliated Colleges?' means run by the Central Govt. or the a college which is not

authority which is recognised by Kurukshetra University under the Kurukshetra Universitv

t, 1956 or is admitted Dayanand Universityto the privileges of the wrder the Dayanand University Act, tate Govt. or a local

(b) "firector Haryana 1nd i authorised bv the functiQns of

(c) "Efo time emplpyment

(d) "Giovt."

(e) "l\z{anagi Committerp of an body of persons Managem$nt of (D "Prlescri Act; and i

(g) "Utriversit corporatedl under the Maharfshi the Maharilhi Da various claspes of time to timei be lai Provided thqt the q the commerqc

disadvantagg.

4. The fnethod service, of ithe e Provilded

existing emfloyee the les-ACT Private Colli:ges means the

r of Public Instructions udes any

Govt. to

officer,oi the State Govt. Director this Aot. ise the qowers and perforni n who

is in the whole of an affrli college; the Govt. the Staie of Haryana; means the Managing

and includes a person or Committee

for the ti being entrusted with the affairs of a college;

means

ibed by rules under this 'means the

University as in- University Act, 1956 or Uni as incorporated under Uni Act,1975.

. notifi n No. Leg. l5-94 dated 23_4_94. quali

for recruitment of eualifications oyees shal

be such as may, from down by the

iversity concerned. ifications of existing employee at of this Act

I not be varied to his of recruitmen

,,

means anY iliated col shall

the

and the conditions of Method of be such as may be recruitment

2

i,l Code of conduct Salary Procedure to be obierved before i

dismiisal, remoVal or reduction in rank

lil

not be varied to his isadvantage:

5. The pmplo conduct as rfiay be reasonable o

Charges.

shall be goyerned b1, such code of ;ribed.i

charges ag4inst him and given a of being hegrd in respect of those

6. The scales

of pay and other allowances and. privileges of the yees shall be such as may, from time to time lbe

ied by the Government.

7. (1) No e or reduced i4 rank e yee shall be dismissed, removed after an gnQuiry in which he has. been infotmtd of

, Prpvided this section shall not apply where an or removed or reduced in rank on

which has led to his conviction of ismissal or rernoval from service or ll not be imposed ud-:ql -tp.t3rne is employee is dismi

the ground of

those chargesi.

i-

(2) The Penafty of reduction in rtank approved by the Di _i__4.__ _l _J-_ '- - -

(3) Where aftpr the it is proposedito im uiry referred to in sub-section (1) from service Qr

tfue relevant rpcord

the employee

Amended vide Harylana

s^ .L lqta.l a .s. iqrE,

G1 The employeg may,

ithin a peqio{ of thirty days of the receipt of thE inti

ion referred to in sub-section (3), make a repre$entati

Director, who,may,

the parties ani oppo

against the ploposed penalty to the examining the record and giving. ity of being heard by an order in ACT Private Collegps

ii

1l

't

3

r writing, refuse to or by way and circums 7A (l) In college consi suspensien a detailed the expiry of wart'anting employee

@ I After the Director granted or extension the employee wi order, failing deemed to ha aforesaid period

"8., No civil any suit in prqvisions of thi No suit

appointed under faith done or i oi the rules made l0(l).Any empl penalty on hi reduction in communication Rules-

CT Private Colleges proposed peqalty or reduce it or the proposal is found to be malafide victim sation or not warranted by the facts the

:sind to

case.

SIX

th. i In the a

may

him

of

suspension beyond six miinths anaging Commlittee of an affiliated Continuance pedient

fo:keep an emplqyee under

period df ri* nlonrh, it s{all submit Director at leaSi one month before of six month$ specifying reatsons of the suspension period of the

the rqport u4der sub_section (l)

I pass

an order whethpr the extension be event of his refusal to grant the Committee shall reinstate the ight from the d4te of receipt of the employee cpncerned shall be remstated on the expiry of the have jurisdiction to entertain y proceeding$ taken under the or other legal proceedings shall nr or any autho4ity or any officer this

for anything which is in good be done in pursuance of this Act there

ieved by an order imposing any Bar ofi

Jurisdiction

of Civil

Courts.

Protection

of action

taken in

good faith.

ot

than dismisqal, removal or ithin thirty days of the date of fsuch order prgfer an appeal to been

corut

Act.

4

Pow issue direc Ove

riding of thiseffect Act

Power

stop,

or sus

grant

,.

'L Jil,rid, the Director prescrfibed. appea{ after is satigfied t

(2) The iDirec vary or rgverse pendingrbefore regulatiory co

in such forrn and mfmer as may be ,vided that the Director may entertain the iry of the said period of thirty days if he or any proceedings which is either Director or in which the Director has hing to the contrary contained in anv ime being in force including any rule, or ordinanoe of the University lawful for the Government to

the grant-in-aid to an affiliated stop reducq or s

college for lthe vio

t:

ACT Private Colleges

Y

the appellant was prevented by sufficient cause from fil the appeal in time. may, after hearing the parties confirm order appealed from and may pass such or on a4 appli

Government may, either of its own notiu_power ofrtion received in this behalf, at any time n"ni.iol-call for ithe passed agry

for the pu{pose of satisfying itself as tothe legality or iety of such order and may pass such order in 4elation hereto as it thinks fit.

the State Govt. shall not pass order

prejudicial to any party without giving

e opportunity or being heard.

directivesl to the

college a|.may b

of the p{ovisi

thereundert.

13. The ;provis withstandiqrg any other law {or the of this Act shall have effect not r4. (t)

ll be ation of any of the provisions of this under thi$ secti

"u"yffiu

5

to make yment f.em

e$ployees in certain es.

made thereunder or of any directive issued 12, by the Managing Committee, Manager uthority charged with the administration of non-compliance of an order of a ity, or of any directive, issued under this lawful for the Government to pay, out of payable to the affiliated college such sum found to be due to any employee from lege or the Managing Committee. ng any action under this section, the given reasonable opportunity to such ttee, Manager or authority concemed inst the action proposed to be taken. may, by notification, make rules purposes of this Act.

lar, and without prejudice to the foregoing provision, such rules mav any of the following matters, namely :_ form and manner in which appeal may to the Director.

and mode of service or any notice the provisions of this Act. and other matter which has to be or mav be rule made under this section shall be

6

il t; l

I

6

as may be after it is made bef,ore the the state l{gislative while, it is in session tal periodi of ten days which may be in one session or in two or mote sessions,land if, before the expiry of the , which i{ is so laid or the successive id, thp House agrees in making any ion in the irulos or the house agrees that ld not bp rnade, the rule shall therefore , only in spch modified form or be of nd Secretary to Government Haryana

Legislative Department

les-ACT Private Col

rl ri

rl

I

lilrrllrr

7

IvtAItCH 6, t998 (PIIGN. 15, I919 SAKA)- \I\YAN o['liltryanr

llebruary,

to Itl

1979.

BEi

Forty-cigl

1

of Sor:vicc

.,

of Ssrvi I-EGTSLA

PA

VE

TI

EPn R'I'IvtF.NT The6hM

No.

'

.10/98.-The follo ulg

"t otlrrl Legislatureof the State

GoviLnor of llltryittlit oll thc 24'[h ecl for geuerll iltIortnatigll :-

I_IARYANA ACT NO.1998

COLLEGES (SECURITYOF

I\4EI{I AC'I, l99B:

rccci vc

of tho

rublis

li, 1998|

THE H RYAI'IA AFFIL

ATE

sEI{vrcE) EN Colleges (SecuritY of Servlce) Acl, inthoo[ the Stato o[ Haryana f lndizr as follolvs :-

aryana Atfiliateil Collogur (Security yrrnu Attiliutcd Collcgc.s rction sliall bs substitqtol, (Secur itY

rrttnely:-

before tiismlssnl, rcnloval, ..t,T ttj:l

ng of annunl inctcment. of. P?Y ,cl.-1f ; No emploYoe tjhall_"bc rodt,ce,t i' rank or:' llo nntrual iti olpay oi'ally employeo Slritll curnulatirro offect cxcepf a[tcru]ll ,. lrrui ll;:n irtftrrmcrl io!tlv: cltitrgl):' I u rcas,lnirhl

. r'crltrcctl in rutrtl< or tvhuric llro itnrtttltI rts ol'llny of trny ornpldygl is or itru tive ei'f,lct orr the grout{J oI cotrclttct cortvicliott otr a criminii.l cltargo, i

lirl, reurov:tl kom scrviqe, redttction ing of atrnttal itrcremcnt or itrcretnctrts ve clibct Shall notbe irnposeil utrlesJ by tlio I)irector.

y refbrrcd to in.sub-scction (1) it is thc pehalty of disririssal, retirovitl irr lank or witlrholrlinc of anttull rnts oF p:,.y rvith cfirnttlativc cflt;ct, rvith thc. i'clcvarrt i'ccr.-rld shallbp ancl tho enrploycc cottcerncd

3t

l

I

Short titlo. Substitution o[ se :tion 7 of I{rryana Act l5 of 1979.

(

8

HAPIVANA

ovt' r 8921IJR 'r--- ( Az,(

e ernpl rcceiltf lrluk

_._<

I

rrl i-a L Y!, fl'es$

u,T', ctrd"i

i

I

Sr\hh. s ol tfrc ofr. (J), ttttlty to arrd

J, by zrrr ItY or t,f,ou:rcl

orl:1191

i,Cit5g,fl.. ryatla,

I

9

zlz L./

I

I

I

t rl- '+,.,.}, ARYANA d

.4.1s/

lryanil

979). rules, nnmely :

l. These ru

ofServicc) Rulil.

2. In thcsc

(a) 'Actt Act. I

may bc

nts

and tho thc M

into

n cmnl

cnq ui

fficial s

(i) lVarning u,

(ii) Censure 01i;;1 wit (ir,) Rccovcry caused to

ir,) Rcmo,val/

(vi) Reduction scale.

il,",nu ;l2l ll;,,ill.ili;ll

4. (l) Whcncver. are. grounds for inquiinrlsbehnviour agalnst : appoinr an a,rthbiiiv-r y,,:-":r' :ith g d ct i n q udp tnlcDt or nrinor pirtiih t. t*lt:I

: I i.t.

na,nt to the context,- Defloltlons.

'I

aryana Affil|ated Coll

;i

i; lt ,.,,18Fs (Security of Scrvicc)

tiliated C vvr*vrrsu-uy : ill irrl; co"irnoi g9) 4"1' 197i ir 'l : i : lhefollowing ,|i;i.,, r;,fi;i.I callcd the tlf"ljl"

, S,tl,ul* coueges (Security sho.nrrt.:ii

10

tbe arti wltlies tand

than fi a list o(- docun:cotsrbv ilrrrc,es of.charoo" "; l,lj]1"1, a.rrd a Iist of l ia tjc,l

"burg.r:;.'" ;i; ln",.a" i""r,'J' : ;;, i), lll i:,::: s b1, wrr orn trrenIl ;i tcd.(3) [],.^}/jll:glas corunrjrtr.ii rnorr j!"r;

F;fi il{'f-'."{;;f fl i:l:t#,#;iii;3ril'it!'r'o'Jff .;?tr;"T'J, ;ll :: ", fl'.Lil I;l: ?l : l,,,rue.iJ a'nd to I t e wtrc r ir ci h;-e ;i;.;,;t#",ft

^,1,.H:i?l,,:

iif i:iiHTt'.:{.,J;r',}*ll'i,111,,!i;t",::i' ,,,,11, b. o.ut

s'i'i',i^1il}

li;tllJlJH #,n','ill"to'J',1;^,1,:Ti'rl,;t"UlJH ' 'l

Ma.nagiug

^

Committce shall, rlrY' Ibrward to.,theinquiry

"rllL';'-t' is

'not

(iv)

11

, (9) Thc respcct ofthose

(10) The 1he

excecding thirty 'for llic purpose

(i) inspeot rvithin timc not exceiding I altoyv,r thc docprnenrs rule (3; ; .

lhc copies of thc list rcferred

shall

case not

cf thc

furthc r

behalf.

SLICh

12

. (12) orauthority ha shall producc

.. (13) On

evlcleDce by I

be produccd

orrart DC eXfltD o-ross-cxa mine, -shall be cntitle hayc been crc of the inquiri

gucstions 'to

(14) The necessary befo rnrttee, allow t thc list .glven t rccall atnd

be entitled io ti proposed to

clcar i6y5 6sf cate of adiourn inouirlne autir suclr dsqxmsnl., may alsq nlfsp of. the opinion t rntcrest ol ius

. (15) When tthe enlplovee shal; may prcfer. If

Pto]'ee shall he

sta tenrent ol. clifi

prodriced bv ctre e c,ross.examination. thoritv ana ifr.'i

the witnc$ses for

(lol' The ev

t tte.emDtovce may

l-,r,t

-, (l

-:-_-:.:---:-. . -

h^..:-.

;",11I"".1* for reasons ro bc r,,rr, "it ot tltc destlm'tt1t --a,

. :i- ,\ .recetpt of ici ing thccust ',lll"l-t, _ro in sL [-rute. (lt), evervtrrc s4ms o "i['ji l.,i;:r', tionca .croiuili:.tl

aunroritv. ."

ofil,tJ1_;irrl,::t {,_,".",,i! wrtnesses as ,rorrty ruay also put sucn

' .i ..

i-:.-,^ -.,j

,..,

. ^otscrc[ion, if :. oa behalf of rr,^ 'r-i.,^^ ll appcafs n-^ r- - -^...".' "'t ttrclr'tQlgg 1.\^*H uYloence r)otP evirl ^^ may ulti'u*l^tt.no' 'i4td i

-^'^ lufuew,,:l case thc emPl ' 8', co re lisi nf nr,rh ' ;; * --'.,_ *, ru, an a(r io-;nmen,^ iq'1T."[oT,iio",

"i',?filil'l'':Il"f'l::l?:, $'.".'lr^'^ " nce,',)nr anct tlrc da, _t ij!1, i;., ; ty_ shall ciu" it e".ili l?:"1:'",::",;u;'";;'''?u.: ii:: sthe etnployec -r.r""t"o . 'l'ltc

,^ i * r' l",iJJi,,'iu o o

t

"o, l, lnt, !i,o #:y,, ;:$1,,f:, j#;i

Nole. N evldence shall n61 : 0-c produced or callo.r r rd tA lill ,,- o,,.1,^*,," . ror or acywit

;::':T: l"' :::,l'j.g-,5 eiri'"p ^,'vIacu

l:"",." l,: !: ;.? ir;" id" ; ;ir" i",l:'J fi,T., ?.,' :.. i:,f^,:"._, origi

there is an lnt,ui*, ;r derect in th;;ij;nJu"'r*il,i,f;n,lllr.o'r'., "" o#Li.iii, guch

rall then be

prefcrs. The

, arrd shall b

jsentingol"iiccr: lrrrlrittton Uv'tii.'I,ftuiring:,.uj

h. M;.s;;;:: Jol';ltheprovision ".ilpii.jrfrJli"'

. (17) Thc ir and shatl, if the on the circunrsta :Xlr; ":}l ,"nlrll1. _croscs r,i, ,*,u," inslf.li".)"i,l :,,:):*1.,1,,," q,:rr,:rat qucstlolcrubling thu .rpi; e ro c xpra in iX'J t,i;i U;Xf.*:: i I i i ;"i -,H'#

I

; i

13

(i i) recorde(l itr filed bcforc ordcr ;

Ll:::9.:1,$ta copvor thp pcririon 1 11i'i'i i,ll ;, Jli:' Hlofi "'"',1f;"1il:',ll;passlllg such ordcr.

(21) (i) and it shall shall

tl

thc rcport prcpared blv it the writtcn itatement proyccs ;

oral and docunrentary rtrqulry :

(iii) No appeal shall (a)

(0/

(c)

(d)

(")

(6)

(c) thc thc

cvidence; produced,to thu course of ' ....:. a

14

) rvritt or bo

tion

not itself remit the case to ng au

ulrY,

the inqui

further ir

a)

thc inqu

qlsatrredl

record is

fficie '(3)l or any of tbe M

ment sho

ldbci by ita nquiry ts findi uthori rty

nalty;

(d) f,

6. The any, uuty, a tuuity of bei inrposition o proposal is by the facts

7. On mittee shall n briefs, if any, frlcd by n' durns rirc coursc ;rtffJJil?ii"'g ofriccr or the eqr;.lgvce ._{.

ri g t

ol ili. c,rquiru , I if n"rt m^,1^ I-.. rr , ,'-!-"J ' , if any,,ma,rll by tJ* ,nq;ir'iug'uL,r,o,.ity i,, ,.1;uroll the o

inqui

ulfl

out

and

to the

thc ernployee a copv ofthe report of c[c inqrriry held its, fiudings. o_n eaili . ar[rcre nl nh^-po ^" r'hA-^ aL_, I' of.jl,o' ilEi^ *l* u, tr i"'^ i "^^i. ^ :iJ,,;,' " $i,jl" Tlt ^be-orr

h ld Uy tn" inqi: tiu or wttere ]the

t tne repolt of sucn:^1i rity appoiuted

-b]

of h f

i1 sh-'l",, ttcv aploD on ennh qtfirlo ^t^"^-i^"':-arv.r 4rrq ,4. stnte11111911 ' its

,?:"'"T1" lt! i.p; S{,.H*i G*r, J,'Li ln llilF }!ll "iI reement::,if 111,_.witdt4e.,4!*il;r";i.',iiJ"r"i';lll# mployee 4'l

on trior anbc

s of the re iof ,.: I

:lor n e h^ lto,

IIrc ittquir1, rir"ir*;Jj]"^I,_.^y:llging, Conrnrirrcc, iI ir is oy,,&. rbirp,i, io' t'il:ili:d.:j; l*r r rc , t ' t s -+*lT.,ll r"-1 iX,trli; I";"u; ":f,l'i3r;i;it;""t,

'. 4urllollLy.Ior

,,i -- :-i;-s,nay be, sl:

ilif;"",:l:l:Tt^*iI, if ir disagrccs rvitlr ilrc findi tngs of tY,on arry articlcs of charge, lcc,ord its rcasols foi- eactr

i:Ttr$, [1,1 :

o'

"

t' il ;;h^ ;rii

".,'] i ir1 l"'i",HJTll 3ing- Comnrj regard to its of clurrges, i l*'irrit. o,*"osed on the t shall_ -'t thc Director eviclence ,of receipt of noticc try ths unclor clause fb). ' : 'l +l i ch

.and representation, if ,oo llg pari-ius -uo. oppor-. iwr 9 Ljru approl,al to the .olT,:. l" ti; ;;;;;;i, l? lt:r sf vjctimisation oi uot wirranted 1 s. Ir'' '' : il ir' -l"'' thc approval of ths Djrcctor, . tho Managiug Csq. rdcl in detail.

artic

nish

Dire

hority

yee

reclor

Pto

an

finding oo all

rnalor puqish-

I

15

;0""'r,11':

"H:lltl:t connittee mav Procedurc fo.r imposing nllnot

pcrraltv, 6ii) ,,rn:cr art or'dcr irt ft .{d-'11 1, 3 ?,,'i,1':ll. tnrl-lircscn

Thc rircnrci-

'ifi:l':, fi'lliii ut,ii"

,. uJ'),f,li ilti'"':l,* ntcrnonrrdurn of ailbcal ^ttc_conllncc! -to thc gror Provi,l:cl that thc

Qurlti t;rr[']ss 'ihc lritrt t'cctor

bc ac

not,

of

who nl

slu

pass

Ponalty.

to the.

such

ppcal or sLrburittcd'iii lcave

?;;Hi;*:'rorrh in thc r,nenroranau,:r oi

I

t::..,a:tl, ,tie grounds of objection i'.tlil,

";l;:"ttrcttt o''ra rrativ'",-- a"ni cxccpt by thc lcave o[ t1c Dircctor, ursc -r!lgi":*li::ll."f not set f;.til"il "ifi;

:

'tJ ;li":,llir"_"l,j:.9":i*iotlon auy orhcr..Y be affcctc,,i illi"Ui:::1"j.' 9n v- t 'ort that ;.;;;i;:""'las rad a -suflicient

draln up iu thc prcs-

rnc .appellant for ^ drc lxc(t by thc Directop or

,t'im'W,?,1'\{,y*lrFr c".^3i5,*

{i,!l undcr lc, ruuni-

by catiorr

L(l r to bcril ,

i;

.i ,;;;r. \,t ntutetis nnttandis l. tL;

J.

Sccreta Ilaryana, Edu tlt,otrt' of;

but

irorturlit-r of

"o,rt.siili the .'

,

41S45 C-s(Il)--Govt.

. t' .r,1. - )-,',

I,

q

. (2) Thc rncmornnd oI,Jor .iri.l),-:itlcd ngnin5r Siounds r;lr:rll bc -rtum

16

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..t-.'.,

ANA,

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6 rurt tufily

tn ny

bl--Sc

,ts tl

nl0n,ls tlror

,r t,

ti ,,

" ,rort lvo

!

nnf il ll.1'tlter .. i

r', .. I cftrlf nl tlrrtso t-'{

, 1.r L;,!llt.l,,l.rirtt::ir;!1, ro ,l4rh, fulrry, l9!3

.t 1

'.'d

aIl

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-ris..,::.,;:.::._ .. i

.llurrrllcr ol ,lt0ll,i.,

a,

Ari.,

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nIt) our. tl oll ol' rvill ny

frc rrrtrr llr.:.npp

0.

1\, rh

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7

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l(jovT ' 0h'/;, rMAY'251t 'lg9]i fS'i', 4,t19151 SAI(A) t | :"r II sl'-Jo

od ol

Itrrr;rll,

ll'r YAN

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Q unl lloP I '{o1lc s,\ l() n l)'lkcc A'1ct f tct

' l,'rtU. lo irt pt,i Urriyorsi 'tl.

(,r

rrrco of [lutlr, tlro Ctll0rul Scorotrrry of tlrc Mnnnging Corn- cc. lf norrc trf tlrurrr In ublc lrl trlterrd'tlrorr, tlro Clinlrirrnn of lr4rrnrrJ'.i,np (lonrrn.i ttoo rvill trolrrirrrrlo nrry otlrcr rnclnbor.of,. , I Nl :trur1:i,rrg Cgtrrrtrittcc irrrt[ forrr orlrcr nrcurburs, nurncly; , ,- . I , ',' ,,l"rl 'i l)crFo.n it0 bc t;uloctcr[ lry tlrc Clrrrilrrn n of.tlrc lvlnnngi.ng.

I

rrf llrc Vicc.CJrnrrcr:llor of tlrc UnIvcrsily, l)ct'sotl lo llc rclcc(ctl try tlrc:Clrrrillrrur l rs l o

lrr.:

c [ hlrrirrrr

tlr M ng. 'l iottutril,(cn l'lu,nr rr prrrrol pr cpnlctl lly tlrc Yicr.:.Clrnnccllor' I l-llru Urtlvulrit;,.

I

rlrry post irr tho Scrviro u,riorr'fr,.'' ci(poricuco ns spcci[icd by tlrc '- 'f

rl r,i I

oi tlro Mnnugiug

tho Dircclor.

(- r)

tr I

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(iii) or lltrt

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I (prolullr rrl 'llrc sclcclirlrr cortrrrriltcc fof tlrc sclcctiott 1r'irrciprrl l,lrirll lro [urrr rrrt.rrrlrc16 orrt ',oI fivc. llut lusfncr.: of tlrc Vicc-CJrrrrrccllop'5 rrorrrilicc nntl rlr::;urtlrrtivr: of tlrtr l)ircclol slrrrtl bo ccscutiul. Clr :r i lrrrrr rr rrl' t lrc tr4 rr rirr pinl Conrrui t t cc rrr lris noirri uco rurr lrlrr l orr t l rtrrtl, l lrc Vicu-Clrlr rrctrllor''6 ttolltincc olrolI bo lro Clr:riurrrrn of tho Sulccliorr Cotrrrrrittcc.

r rccolluuciltllrliutrs of

't'rl'"

llru Sulcctiorr Corrrrrrittco slrlll'bc

of ilrc' Vicrr-Clrnnucllor, bI rrlrjcct lo tlru tll)l)t'(rynl ! (.jrsi' of lr:clrrrcr, ))irccror Itlrysicrrl )jrlrrcnliort nnd Libr:r. :

rr lr;r 1[irt'cl re cl rrilnlcnl llrroulllr rr Sclcc(iorr Cdrrurriilcc rrrprmirr;1 l,lrr. (llrlrirrrlrrr, lvl:rrrlr11irr3 Cnlrruritlcc or iu his t'uncrl llrc Viuu-Clriril'rultu orr in tlrc'ubrorrco ol both thc of

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rc l'r'i I

N ulr

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27

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28

SECTIONS