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State of Chattisgarh - Section

Section 36 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

36. Additional work of Vishwavidyalaya employees.

(1)An employee of the Vishwavidyalaya shall be entitled to additional compensation for work done for the Vishwavidyalaya in addition to his regularly prescribed duties, when so sanctioned by and at such rate of pay as may be approved by the authority or officer indicated herein for the pertinent class of employees.
Officers Board
Teachers Vice-Chancellor
Service Personnel Comptroller
(2)An employee of the Vishwavidyalaya (including an officer, teacher or service personnel) shall not engage in activities outside the Vishwavidyalaya when any such activity does or is likely to result in damage to the best interest of the Vishwavidyalaya. Questions on the propriety of any such activity shall be considered by the authority indicated herein. If an activity is found not to be in the best interests of the Vishwavidyalaya, the authority shall recommend to the Board, through the Vice-Chancellor, that the employee does not engage or cease to engage in such activity. The decision of the Board shall in this matter be final and transmitted in writing to the employees :-
Officers Administrative Council
Teachers Academic Council
Service Personnel Administrative Council.
(3)No employee of the Vishwavidyalaya shall be eligible to additional remuneration except as provided in these Statutes.