Section 42(2) in Kerala Agricultural University Act, 1971
(2)(a)Except in cases otherwise provided for in this Act and the Statutes, every salaried officer and teacher of the University shall be appointed under a written contract.(b)The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished for the officer or teacher concerned.(c)The contract shall not be in consistent with the provisions of this Act and the Statutes for the time being in force in relation to conditions of service.
