Section 9 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
9. Conditions of service etc. of other officers.
(1)Subject to the provisions of the Act and the Statutes hereinafter made the conditions of service of the officers of the Vishwavidyalaya other than the Chancellor and Vice-Chancellor shall be those embodied in the contract of service prescribed by the Vishwavidyalaya for officers.(2)The Board may, if so recommended by the Selection Committee and for reasons to be recorded in writing for acceptance of such recommendations, sanction a higher initial salary than prescribed by these Statutes, but not exceeding five advance increments to any candidate.(3)All officers mentioned in clause (1) shall be whole-time salaried officers of the Vishwavidyalaya and shall be entitled to leave, leave salary', allowances, and other benefits as prescribed in this behalf by the Board from time to time for its employees :Provided that if a candidate from outside the services of the Vishwavidyalaya is appointed for posts of Deans of Colleges and Directors, the period of his appointment shall be for such a tenure and subject to such conditions as may be determined by the Vice-Chancellor. Such a candidate unless selected for another suitable post during the prescribed tenure will have no claim on any other post in the Vishwavidyalaya after the expiry of the specified tenure. The Vice-Chancellor shall have powers to suitably curtail/reduce such tenure depending upon the exigencies and convenience of administration.(4)All officers except the Chancellor and the Vice-Chancellor of the Vishwavidyalaya mentioned under Section 11 of the Act, teaching staff of the Vishwavidyalaya as defined under Statute 31 of the Vishwavidyalaya Statutes, non-teaching service personnel of class, I, class II, class III and class IV categories as detailed in Regulation No. 4 of the JNKW Services (General Conditions of Service) Regulations, 1969 shall be entitled to be in service of the Vishwavidyalaya until they complete the age of 60 (sixty) years, provided that-(i)All Vishwavidyalaya employees may, in the public interest or in the Vishwavidyalaya interest be retired at any time after they attain the age of 57 years or 27 years of qualifying service, on three months' notice without assigning any reason or on payment of three months' pay and allowances in lieu of such a notice;(ii)There shall be a Technical Evaluation Committee headed by Vice-Chancellor, two experts from outside the University in the concerned discipline nominated by the Vice-Chancellor, one representative of the State Government and one representative of the I.C.A.R., to evaluate each person at the age of 35/45/55 years respectively. On the basis of evaluation the said Committee will decide about the continuance or the retirement of the person concerned.Similarly, there shall be an evaluation committee for Administrative Officer (Asstt. Registrar and above) under the Chairmanship of the Vice-Chancellor. The other members of the committee shall be representative of the State Government and Director of Agriculture. The screening will be done on attaining of age 55 years;(iii)The cases of such persons as have been re-employed in the Vishwavidyalaya Service, after retirement from Government Service, shall be governed by the terms and conditions of their re-employment in the Vishwavidyalaya Service; and(iv)Provided also, that such re-employed persons shall be continued in the Vishwavidyalaya service beyond the age of 60 years.
