(1)Every emplovee of the University shall be appointed or/and engaged as per provision of the Statutes.(2)Any dispute arising between the University and any of the employees appointed substantively, shall be referred to the Executive Council of the University 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 order of the Executive Council to the Chancellor of the University.(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 concerned department.(5)The decision of the Chancellor shall be final and no suit shall lie in any Court in respect of the matters decided by the Chancellor of the University.
