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State of Madhya Pradesh - Section

Section 13 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

13. Other Officers and Employees.

(1)Subject to the regulations made for the purpose every other officer or employee of the Sansthan shall be appointed under a written contract setting out the conditions of service as prescribed by the regulations which shall be lodged with the Sansthan and a copy thereof furnished to the officer or employee concerned.
(2)Any dispute arising out of the contract between the Sansthan and any of its officers or employees shall, at the request of the officer or the employee concerned, at the instance of the Sansthan be referred to a Tribunal for arbitration consisting of three members appointed by the General Council as prescribed by the Regulations. The decision of the Tribunal shall be final and binding.