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State of Madhya Pradesh - Section

Section 60 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

60. Conditions of service.

(1)Every salaried officer and teacher of the Vishwavidyalaya paid by the Vishwavidyalaya shall be appointed under a written contract which shall be lodged with the Vishwavidyalaya and a copy thereof furnished to the officer or teacher concerned.
(2)Any dispute regarding service matters arising out of contract or otherwise between the Vishwavidyalaya and any of its salaried employees shall be adjudicated upon the Kulpati and an appeal against the Kulapati's decision shall lie to the Kuladhipati, who shall decide the dispute himself or refer it to a tribunal constituted for the purpose consisting of the following members, namely :-
(i)a Senior Vice-Chancellor of any of the University;
(ii)a Senior Secretary to the State Government; and
(iii)a Senior Principal of the post-graduate engineering institution of the State.