Section 12 in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai
12. Furnishing of security and agreement.
(1)Security deposit: Any person appointed to the categories for which security is considered necessary by the Governing Council shall furnish the security in cash or in any other manner as prescribed by the Governing Council from time to time. The Vice-Chancellor may permit any part of the security to be collected from the pay of the individual in instalment.(2)Agreement for probationers or contract appointments : All employees appointed on probation or on contract other than the persons appointed on foreign service terms shall execute an agreement in favour of the University in the form as may be prescribed, on a stamped paper.(3)Agreement after completion of probation : All employees after satisfactory completion of the prescribed period of probation shall execute an agreement in favour of the University in the form as may be prescribed, on a stamped paper.
