57. Past disputes relating to service condition of teachers.
- Notwithstanding anything contained in any law for the time being in force or in any contract or in any judgment, decree or order of any court or other authority-(a)any dispute between the management of a private college and any teacher of that college l elating to the conditions of service of such teacher pending at the commencement of this Act shall be decided under the provisions of this Act and the Statutes made thereunder,(b)any dispute between the management of a private college and any teacher of that college relating to the conditions of service of such teacher, which has arisen after the 1st day of August, 1967 and has been disposed of before the commencement of this Act shall, if the management or the teacher applies to the Vice-Chancellor in that behalf within a period of thirty days from such commencement, be reopened and decided under the provisions of this Act and the Statutes made thereunder as if it had not been finally disposed of.
