Section 39(2) in THE THUNCHATH EZHUTHACHAN MALAYALAM UNIVERSITY ACT, 2013
(2)Save as otherwise provided for in this Act and the Statutes,-(a)every officer and teacher of the University shall be appointed under a written contract;(b)the contract shall be lodged with the Vice – Chancellor and a copy thereof shall be furnished to the officer or teacher concerned;(c)the contract shall not be inconsistent with the provisions of this Act, Statutes and Ordinances for the time being in force in relation to conditions of service.
