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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in Uttar Pradesh Private Universities Act, 2019

(2)Any dispute arising between the University and any of the regular employees, shall be referred to the Vice-Chancellor who shall decide the dispute after affording an opportunity to the employee within three months from the date of receipt of its reference.