Section 31(1) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(1)Subject to the regulations made for the purpose every other officer or employee of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] shall be appointed under written contract setting out the conditions of service as prescribed by the regulations which shall be lodged with the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and a copy thereof furnished to the officer or employee concerned.
