Section 35(3) in The Jai Narain Vyas University Jodhpur Act, 1962
(3)Any dispute arising out of a contract between the University and any officer or teacher of the University shall, on the request of such officer or teacher, be referred to a tribunal of arbitration consisting of one member appointed by the Syndicate, one member nominated by the officer or teacher concerned and considered acceptable by the Vice-Chancellor, and an umpire appointed by the Chancellor. The decision of the tribunal shall be final and no suit shall lie in any civil court in respect off the matters decided by the tribunal. Every such request shall be deemed to be a submission to arbitration within the meaning of the Arbitration Act, 1940 (Central Act X of 1940) and all the provisions of that Act, with the exception of section 2 thereof, shall apply accordingly.
