Section 34 in Shri Guru Ram Rai University Act, 2016
34. Conditions of Service of employees.
(1)Every employee shall be appointed under a written contract, which shall be kept in the University and a copy of which shall be furnished to the employee concerned.(2)Disciplinary action against the employees shall be governed by relevant Statutes.(3)Any dispute arising out of the contract between the University and an employee shall be resolved by the procedure prescribed by the relevant statutes.(4)Not withstanding anything contained in this Act, the employees of University shall not be deemed to be public Servants and would always remain as under the private employment of the University for the purpose of this Act or otherwise.
