Section 32(2) in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
(2)Except in cases otherwise provided for in the statutes, every employee 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 concerned employee. The contract shall not be inconsistent with the provisions of this Act and Statutes for the time being in force in relation to the conditions of service.
