Section 58 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
58. Certain appointments under contract.
(1)Save as otherwise provided by or under this Act, every salaried officer and academic staff member shall be appointed under a written contract. The contract shall be lodged with the Registrar, and a copy thereof shall be furnished to the employee concerned:Provided that, the contract of serving of the Vice-Chancellor shall be lodged with the Chancellor whose Secretary shall execute such contract on behalf of the Chancellor.(2)No such employees shall receive any remuneration for any work in or outside the University, except as may be provided by the Statutes.
