Section 47(3) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(3)Any dispute arising out of a contract between the University and any of its officers or teachers shall, at the request of officers or the teachers concerned or at the instance of the University be referred by the Chancellor to a tribunal for arbitration consisting of one member appointed by the Board, one nominated by the officer or teacher concerned and an umpire appointed by the Chancellor, and the decision of the tribunal shall be final and no suit shall lie in any Civil Court in respect of the matters decided by the tribunal.
