40. Conditions of service of Employees and Settlement of disputes.
(1)Every employee shall be appointed under a written contract which shall be lodged with the Registrar or Dean a copy of which shall be furnished to the employee concerned.(2)Any dispute arising out of a contract between the University and any employee may be referred by the Vice-Chancellor or to a grievances committee consisting, of such member of the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] as may be nominated by it.
