Section 78(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)whether a person has been duly elected or appointed as, or is entitled to be or ceases to be entitled to be, a member of any authority or other body of the University-(a)it may be referred to the State Government if it relates to a matter specified in Clause (1), and(b)it shall be referred to the State Government if-(i)it relates to a matter specified in Clause (2), or(ii)if twenty members of the Court so require, irrespective of whether it relates to a matter specified in Clause (1) or Clause (2); andthe State Government shall after making such inquiry as it deems fit (including giving an opportunity of being heard where necessary) decide the question and its decision shall be final.
