Section 42 in Bihar Agricultural University Act, 2010
42. Disputes as to institution of University Authorities and Bodies.
- If any question arises as to whether any person has been duly appointed or is entitled to be a member of any authority or other body of University, the matter shall be referred to the Chancellor whose decision thereon shall be final:Provided that before taking any such decision, the Chancellor shall give the person affected thereby reasonable opportunity of being heard.
