Section 29 in The Jawaharlal Nehru University Act, 1966
29. Conditions of service of officers; etc. - (1) Every teacher and salaried officer and such other employees as are mentioned in the Statutes shall be appointed under a written contract, which shall be lodged with the University and a copy there of shall be furnished to the officer or teacher or employee concerned:
Provided that in the case of any teacher appointed for the first time, the period of the contract shall not exceed five years.(2)Any dispute arising out of a contract between the University and those mentioned in clause (1) shall, at the request of the teacher or officer or employee concerned, or at the instance of the University, be referred to a Tribunal of Arbitration consisting of one member appointed by the Executive Council, one member nominated by the officer or teacher concerned and an umpire appointed by the Visitor, and the decision of the Tribunal shall be final.
