Section 59(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)Every salaried officer and teacher of the University paid by the University shall be appointed under a written contract which shall be lodged with the University and a copy thereof furnished to the officer or teacher concerned :[Provided that nothing in this sub-section shall apply in respect of persons whose services are secured on deputation or who are appointed in the Service created under sub-section (1) of Section [15-C] [Inserted by M.P. Act No. 19 of 1980.].
