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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Himachal Pradesh - Subsection

Section 35(1) in Himachal Pradesh University Act, 1970

(1)Subject to the provisions of this Act, the Statutes and Ordinances, every salaried officer or teacher shall be appointed under a written contract which shall be lodged with the University and a copy thereof shall be furnished to the persons concerned.