Section 39 in The Institute Of Trans-Disciplinary Health Sciences And Technology Act, 2013
39. Conditions of service of employees.
(1)Every employee shall be appointed under a written contract, which shall be kept in the Institute and a copy of which shall be furnished to the employee concerned.(2)Disciplinary action against the employees shall be governed by the procedure specified in the Statutes.(3)Any dispute arising out of the contract between the Institute and an employee shall, be resolved in the manner provided for in the written contract and in accordance with the Statutes and Regulations and any other conditions as may be prescribed by rules.
