Section 57 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
57. Certain appointments to be under contract.
(1)Save as otherwise provided by or under this Act, every salaried officer and academic staff members of each University shall be appointed under a written contract. The contract shall be lodged with the Registrar, and a copy thereof shall be furnished to the employee concerned.(2)No such employee shall receive any remuneration for any work in or outside the University, except as may be provided by the Statutes.(3)Any dispute arising out of a contract between the University and any of its employees shall at the request of the employee concerned be referred to a Tribunal of Arbitration, consisting of one member appointed by the Executive Council, one member nominated by the employee concerned and an umpire appointed by the Chancellor. The decision of the Tribunal shall be final, and no suit shall lie in any civil court in respect of the matter decided by the Tribunal. Every such request shall be deemed submission to arbitration upon the terms of this section within the meaning of Arbitration Act, 1940, and the provisions of that Act shall apply accordingly.
