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Supreme Court Upholds Law on Appointment of Teachers in Madrasas - (06 Jan 2020)

SERVICE

Supreme Court has upheld a law framed by West Bengal in 2008 to appoint an independent commission for appointment of teachers in madrasas. The Court observed while upholding the constitutional validity of West Bengal Madrasah Service Commission Act, 2008 that the governments or organisations that aid minority institutions will now also have the authority to not just recommend prospective teachers but also appoint them directly.

Tags : SUPREME COURT   APPOINTMENT  

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