Section 39 in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
39. Appointment of teachers, officers and staff-
(1)Subject to the provisions of this Act and the Statutes, the staff of the University shall be appointed by the Vice- Chancellor with the approval of the Executive Committee.(2)Save as otherwise provided for in this Act and the Statutes,-(a)every officer and teacher of the University shall be appointed under a written contract;(b)the contract shall be lodged with the Vice – Chancellor and a copy thereof shall be furnished to the officer or teacher concerned;(c)the contract shall not be inconsistent with the provisions of this Act, Statutes and Ordinances for the time being in force in relation to conditions of service.(3)The procedure for the selection of non teaching staff of the University shall be through Public Service Commission and unless otherwise provided for in this Act , be such as may be prescribed.(4)The normal retirement age of the Deans of Faculties, the Director of Schools and Registrar shall be sixty years.(5)The normal retirement age of teachers, officers of the University other than theVice Chancellor and Pro Vice Chancellor and those specified in sub- section (4) shall be fifty sixyears.
