37. [ Adhyapakas of the University to be appointed under a written contract. [Substituted by Act 31 of 1984. s. 23 (w.e.f. 8.8.1984) ]
(1)No adhyapaka of the University shall be appointed to a permanent post, except under a written contract and such contract shall not be inconsistent with the provisions of this Act, the Statutes and the Ordinances.(2)The contract referred to in sub-section (1) shall be lodged with the University and a copy thereof shall be furnished to the adhyapaka concerned.(3)In the case of an adhyapaka appointed by the University before the commencement of the Visva-Bharati (Amendment) Act, 1984 (31 of 1984), the contract in force immediately before such commencement, in relation to his emoluments, shall, to the extent of any inconsistency with the provisions of this Act or the Statutes or the Ordinances, be deemed to have been modified by the said provisions and where there is no such contract and the adhyapaka is a salaries adhyapaka appointed to a permanent post, a written contract shall be executed by, and between, such adhyapaka and the University within a period of six months from the commencement of the Visva-Bharati (Amendment) Act, 1984.]
