Section 2(g) in The Gujarat Universities Services Tribunal Act, 1983
(g)"University employee" means any member of the teaching, other academic and non-teaching staff of a University (whether confirmed or temporary or on probation) in the service of such University and for the purpose of any proceeding under this Act in relation to a dispute referred to in Section 8, includes any such member who has been dismissed, or removed or whose services are otherwise terminated;
