Section 32 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991
32. Appointment of teachers, officers and staff.
(1)Subject to the provisions of this Act, employees of the University shall be appointed with the approval of the Board by the Vice-Chancellor or by such officer as may be authorised by the Vice-Chancellor in the manner prescribed by Statutes.(2)Except in cases otherwise provided for in the statutes, every employee of the University shall be appointed under a written contract. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the concerned employee. The contract shall not be inconsistent with the provisions of this Act and Statutes for the time being in force in relation to the conditions of service.(3)The procedure for selection of officers, teachers and other employees of the University, unless otherwise provided in this Act, shall be such as may be prescribed by the Statutes.
