(1)Every employee of the University shall be appointed/engaged as per provisions of the Statutes.(2)Any dispute arising between the University and any of the employees appointed substantively, shall be referred to the Vice-Chancellor who shall decide the dispute after affording an opportunity to the employee within three months from the date of its reference.(3)Any dispute in respect of any employee engaged temporarily or on ad-hoc or part time or casual basis shall be heard and decided by the Vice-Chancellor.(4)Any person aggrieved by the order of the Vice-Chancellor may prefer an appeal to the Chancellor. The decision of the Chancellor in such an appeal shall be final.
