Section 33(1) in Maharaja Bhupinder Singh Punjab Sports University Act, 2019
(1)Every employee of the University shall be appointed under a written contract, which shall be lodged with the University and a copy of which shall be furnished to the employee concerned:Provided that the University may outsource its manpower requirement. The outsourced manpower shall not be employees of the University:Provided further that those employees, who are on deputation with the University, their terms and conditions of employment shall be such as approved by the Government.
