Section 30 in National Law University of Uttarakhand Act, 2011
30. Other Officers and Employees.
(1)Subject to the regulations made for the purpose every other officer or employee of the University shall be appointed under written contract setting out the conditions of service as prescribed by the regulations which shall be lodged with the University and a copy thereof furnished to the officer or employee concerned.(2)Any dispute arising out of the contract between the University and any of its officers or employees shall, at the request of the officer or the employee concerned, or at the instance of the University be referred to one- man tribunal to be known as Education Tribunal as notified by the State Govt. in compliance of the directions of the Supreme Court in T.M.A. Pai Foundation v. State of Karnataka, [AIR 2003 SC, 355].
