Section 13(2) in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990
(2)Any dispute arising out of the contract between the Sansthan and any of its officers or employees shall, at the request of the officer or the employee concerned, at the instance of the Sansthan be referred to a Tribunal for arbitration consisting of three members appointed by the General Council as prescribed by the Regulations. The decision of the Tribunal shall be final and binding.
