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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45(1) in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963

(1)Every salaried officer and teacher of the Vishwa Vidyalaya shall be appointed under a written contract which shall be lodged with the Vice-Chancellor and a copy thereof furnished to the officer or teacher concerned.