Section 35 in The Jai Narain Vyas University Jodhpur Act, 1962
35. Conditions of service.
(1)Every salaried officer and teacher of the University shall be appointed by means of a written contract. The contract shall be lodged with the Registrar of the University, and a copy thereof shall be furnished to the officer or teacher concerned.(2)Any member of the public services in India whom it is proposed to appoint to a post in the University shall, subject to the approval of such appointment by the Government (concerned), have the option:-(i)of having his services lent to the University for a specified period and remaining liable to revert to, or to be recalled by, (he Government concerned; or(ii)of resigning Government service on entering the service of the University.(3)Any dispute arising out of a contract between the University and any officer or teacher of the University shall, on the request of such officer or teacher, be referred to a tribunal of arbitration consisting of one member appointed by the Syndicate, one member nominated by the officer or teacher concerned and considered acceptable by the Vice-Chancellor, and an umpire appointed by the Chancellor. The decision of the tribunal shall be final and no suit shall lie in any civil court in respect off the matters decided by the tribunal. Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940 (Central Act X of 1940) and all the provisions of that Act, with the exception of section 2 thereof, shall apply accordingly.
