Section 36 in The Rajiv Gandhi National Institute of Youth Development Act, 2012
36. Tribunal of Arbitration.
(1)Any dispute arising out of a contract between the Institute and any of its employees shall, at the request of the employee concerned or at the instance of the Institute, be referred to a Tribunal of Arbitration consisting of one member appointed by the Institute, one member nominated by the employee, and an umpire appointed by the Visitor.(2)The decision of the Tribunal shall be final and shall not ??e questioned in any court.(3)No suit or proceeding shall lie in any court in respect of any matter, which is required by sub-section (1) to be referred to the Tribunal of Arbitration.(4)The Tribunal of Arbitration shall have power to regulate its own procedure.(5)Nothing contained in any law for the time being in force relating to arbitration shall apply to arbitrations under this section.
