Section 34 in Bhagwant Global University Act, 2016
34. Condition of Service of employees.
(1)Every employee shall be appointed under a written contact, which shall be kept in the University and a copy of which shall be furnished to the employee concerned also.(2)Disciplinary action against any employee shall be governed by producer prescribed in the Statues.(3)Any disputes arising out of the contract between the University and an employee shall be resolved by procedure prescribed by the relevant Statues.(4)Notwithstanding anything contained in this Act, the employees of the University shall not be deemed to be public servant and would always remain as under the private employment of the University for the purpose of this Act or otherwise.
