Section 59 in The M.P. Vishwavidyalaya Adhiniyam, 1973
59. Conditions of service.
(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.].(2)[ Any dispute regarding service matters arising out of contract or otherwise between a University and any of its salaried employees shall be adjudicated upon by the Vice-Chancellor and an appeal against the Vice-Chancellor'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 college of the State.](3)[. x x x] [Omitted by M.P. Act No. 23 of 1991.]
