Section 23 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
23. Membership and proceedings.
- If any question arises whether any person has been duly elected or appointed as or is entitled to be a member of any authority of the University subordinate to the Board or whether any decison of the University or any authority subordinate to the Board is in conformity with this Act and the Statutes, the matter shall be referred to the [Kuladhipati (Vice-Chancellor)] [ Substituted by U.P. Act 29 of 1974, vide section 27] whose decision thereon shall be final.
