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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1) in Adichunchanagiri University Act, 2012

(1)Every employee shall be appointed under a written contract subject to such terms and conditions as may be specified by statutes and regulations or prescribed if any by rules which shall be kept in the University and a copy of which shall be furnished to the employee concerned.