Section 49 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
49. Service Conditions.
(1)Every salaried officer and teacher of the University paid by the University shall be appointed under a written contract which shall be lodged with the University and a copy thereof furnished to the officer or teacher concerned.(2)Any dispute regarding service matters arising out of contract or otherwise between a University and any of its salaried employees shall be adjudicated upon by Kulpati and an appeal against Kulpati's decision shall lie to the Kuladhipati, who shall decide the dispute himself or refer it to a tribunal constituted for the purpose consisting of the following members, namely :(i)[Secretary, Higher Education;] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](ii)a person who is Kulpati or had been Kulpati of any University;(three)any Secretary, or had been Secretary of the State Government.
