Section 31(2) in Sree Sankaracharya University of Sanskrit Act, 1994
(2)(a)Save as otherwise provided in this Act and the Statutes, every teacher, officer and other employee of the University shall be appointed under a written order.(b)The written order referred to in clause (a) shall be lodged with the Registrar and a copy thereof shall be furnished to the teacher, officer or employee concerned.(c)Every appointment shall be made consistent with the provisions of this Act and the Statutes for the time being in force in relation to conditions of service.
