Section 35 in Assam Science & Technology University Act, 2009
35. Chancellor's decision to be final in certain matters.
- Whenever any question arises as to whether any person has been duly elected, appointed, chosen or nominated as, or is entitled to be, a member of any authority or body of the University of whether any decision of any of the authorities or bodies or of the Vice-Chancellor of the University is in conformity with this Act, the Statutes and the Ordinances, the question shall be referred to the Chancellor, whose decision thereon shall be final.
