Report No. 50
11. Amendment of section 21, clause twelfth, in 1964.-
In 1964, the twelfth clause of section 21 was recast, and the new provision was in these terms:
"Twelfth.-Every person-
(a) in the service or pay of the Government or remunerated by fees or commission for the performance of any public duty by the Government;
(b) in the service or pay of a local authority, a corporation established by or under a Central, Provincial or State Act or a Government company as defined in section 601 of the Companies Act, 1956."
But this amendment would not make a difference as to the position applicable to a University Examiner, because he does not fall either under (a) or (b) of the above clause.
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