Section 33 in Dr. Babasaheb Ambedkar Open University Act, 1994
33. Disputes as to constitution of University Authorities and bodies.
(1)Where any question arises as to-(a)the interpretation of any provision of this Act or any Statutes, Ordinances, Regulations or Rules or(b)whether any person has been duly appointed as or is entitled to be a member of any authority or other body of the University, the matter shall be referred to the State Government whose decision thereon shall be final.(2)Any nominee or ex-officio member appointed on any authority or body of the University shall be deemed to have vacated his office, whenever his nomination or appointment is cancelled by the authority concerned or he ceases to hold office by virtue of which he has been a member of the authority or body of the University.
