Section 32 in The Netaji Subhas Open University Act, 1997
32. Letter of appointment of employees.
(1)Every employee of the University shall be appointed under a written contract and shall be provided with a letter of appointment containing the terms and conditions of his appointment.(2)Any dispute arising out of a contract between the University and any employee may, at the request of the employee, be referred by the Vice-Chancellor to a Tribunal which shall consist of one member nominated by the Executive Council, one member nominated by the employee concerned and one member nominated by the Chancellor. The member nominated by the Chancellor shall be the Chairman of the Tribunal.
