Section 39(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)Except in cases otherwise provided for in the Statutes, every salaried officer and teacher of the University shall be appointed under a written contract which shall not be inconsistent with the provisions of this Act and the Statutes of the University for the time being in force in relation to the conditions of service and such contract shall be kept with the Vice-Chancellor of the University and a copy thereof shall be furnished to the officer or teacher concerned.
