Section 63(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
(2)After taking into consideration the reply to the charge sheet submitted by such person or member under sub-section (1), the Kuladhipati may, if he considers that further action is necessary, entrust the enquiry to a tribunal consisting of a nominee of the Kuladhipati, a nominee of the Executive Council and nominee of such person or a member.
