Section 40 in Andhra Pradesh Universities Act, 1991
40. Conditions of Service of Employees and Settlement of disputes.
(1)Every employee shall be appointed under a written contract which shall be lodged with the Registrar or Dean a copy of which shall be furnished to the employee concerned.(2)Any dispute arising out of a contract between the University and any employee may be referred by the Vice-Chancellor to a grievancess committee consisting of such members of the Executive Council as may be nominated by it.
