Section 62(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
(2)If any question arises as together a person is, has been subject to any of the disqualifications mentioned in sub-section (1) the question shall be referred for the decision of the Kuladhipati and his decision thereon shall be final and no suit or other proceeding shall lie in any court of law against such decisions.
