Section 80(3) in Mahatma Gandhi University Act 1985
(3). Any dispute between any officer or teacher of the University and the University shall, on the request of the University or the officer or teacher concerned by referred to the appellate Tribunal for decision, and thereupon, the provisions of sub-sections (7), (8), (9), (10), (11) and (12) of section 63 and the regulations made by the Tribunal under section 69 shall mutates mutandis apply to the decision of such dispute.
