Section 31 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
31. Other Officers and Employees.
(1)Subject to the regulations made for the purpose every other officer or employee of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be appointed under written contract setting out the conditions of service as prescribed by the regulations which shall be lodged with the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and a copy thereof furnished to the officer or employee concerned.(2)Any dispute arising out of the contract between the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and any of its officers or employees shall, at the request of the officer or the employee concerned, or at the instance of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] be referred to a Tribunal for arbitration consisting of three members appointed by the Executive Council as prescribed by the regulations.
