(1)Except as otherwise provided by or under this Act, the Vice-Chancellor and every salaried officer and Teacher of the University shall be appointed under a written contract, which shall he lodged with the Registrar and a copy thereof furnished to the officer or Teacher concerned, but the contract with the Vice-Chancellor shall remain with the Chancellor and a copy thereof with the Vice-Chancellor.(2)The contract of service of Teachers of University and of officers other than the Vice- Chancellor shall be as prescribed by the Statutes and contract of service of the Vice- Chancellor shall be as determined by the Chancellor in consultation with the State Government.(3)The emoluments and terms and conditions of service of all employees of the University shall be as prescribed by the Statutes.(4)All salaried officers and employees of the University, including those appointed by the University for specified periods or for specified work, or who received any remuneration such as allowances, fees or other payments from the University Fund, shall be deemed to be public servants for the purposes of all criminal laws for the time being in force.
