Section 36 in The Assam Agricultural University Act, 1968
36. Appointment of teachers and staff.
(1)Subject to the provisions of this Act the members of the staff of the University shall be appointed by the Vice-Chancellor with the approval of the Board.(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. The contract shall be lodged with the Vice-Chancellor and a copy thereof shall be furnished to the officer or teacher concerned. The contract shall not be inconsistent with the provisions of this Act and the Statutes for the time-being in force in relation to the conditions of service.(3)The procedure for the selection of officers, teachers and other employees of the University unless otherwise provided in this Act shall be prescribed.(4)All matters relating to superannuation and re-employment of University employees shall be prescribed subject to approval of the State Government.
