Section 36(2) in The Assam Agricultural University Act, 1968
(2)Except in cases otherwise provided for in the Statutes every salaried officer and teacher of the University shall be appointed under a written contract. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the officer or teacher concerned. The contract shall not be inconsistent with the provisions of this Act and the Statutes for the time-being in force in relation to the conditions of service.
