Section 32 in Uttar Pradesh State Universities Act, 1973
32. Contract of appointment of teachers of the University
. - (1) Except as otherwise provided by Statutes, no salaried officer and teacher of the University shall be appointed except under a written contract which shall be consistent with the provisions of this Act, the Statutes and Ordinances.(2)The original contract shall be lodged with the Registrar and a copy thereof shall be furnished to the officer or teacher concerned.(3)In the case of an officer or teacher employed before the commencement of this Act, all contracts in force, immediately before such commencement, shall, to the extent of any inconsistency with the provisions of this Act or the Statutes or the Ordinances be deemed to have been modified by the said provisions.(4)Notwithstanding anything contained in any contract or other instrument, teachers of any constituent medical college shall not have right of private practice, except to such extent, if any, and subject to such conditions and restrictions as the State Government may, by general or special order specify.
