Section 49(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

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State of Chattisgarh - Subsection

Section 49(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

(2)Any dispute regarding service matters arising out of contract or otherwise between the University and any of its salaried employees shall be adjudicated upon by Kulpati and an appeal against Kulpati's decision shall lie to the Kuladhipati, if preferred within thirty days from the date of decision w ho shall decide the dispute himself or refer it to tribunal constituted by him consisting of the following members, namely : -

(I) Kulpati of any University of Chhattisgarh;	Member
(II) any Secretary to the State Government, and;	Member
(III) any Principal of the engineering collegeof the State.	Member

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State of Chattisgarh - Subsection

Section 49(2) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004