Section 52 in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
52. Conditions ofsewice.-(1) Save as otherwise provided
by or under this Act, every salaried officer and teacher of theUniversity shall be appointed by a written order.(2)The written order referred to in sub-section (1) shallbe ldgedwith the Registrar and acopy thereof shall be furnishedto the officer or teacher concerned.(3)Any dispute between any officer (other than theVice-Chancellor and the Pro-Vice-Chancellor) or teacher of theUnversityand the Universityshall, on the requestof the Universityor the Officer or teacher concerned, be referred to the AppellateTribunal for decision.
