Section 36 in Sri Venkatesware Institute of Medical Science University Act, 1995
36. Reference to the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.].
- If any question arises whether any person has been duly appointed as, or is entitled to be, a member of the Governing Council, Executive Board or any authority or other body of the Institute or whether any decision of the Governing Council, Executive Board or any authority or other body of the Institute is in conformity with this Act or the rules or regulations made thereunder, the matter shall be referred to the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] and the decision of the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] thereon shall be final :Provided that no reference made under this section Shall be made more than three months after the date when the question could have been raised for the first time:Provided further that the [Chairman-cum-Chancellor] [Substituted 'Chairman' by Act No. 9 of 2013, dated 5.7.2013.] may in exceptional circumstances act suo-motu to entertain reference after the expiry of the period mentioned in the preceding proviso.
