Section 37 in Tamil Nadu Private Universities Act, 2019
37. Conditions of service of employees.
(1)Every employee of a Private University shall be appointed or engaged as per the provisions of the statutes.(2)Any dispute arising between a Private University and any of the employee appointed substantively, shall be referred to the Vice-Chancellor who shall decide the dispute after affording an opportunity to the employee within three months from the date of its reference.(3)The aggrieved employee may file an appeal against the decision of the Vice-Chancellor to the Chancellor. The decision of the Chancellor in such an appeal shall be final.(4)Any dispute in respect of any employee engaged temporarily or on ad-hoc or part-time or casual basis shall be heard and decided finally by the Head of the Department concerned.
