Section 44(2) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(2)Any dispute arising out of a contract between the Vishwavidyalaya and of its officers or teachers shall, at the request of the officer or the teacher concerned or at the instance of the Vishwavidyalaya, be referred by the Kulapati to a tribunal or arbitration consisting of one member appointed by the Karyakarini Samiti, one member nominated by the officer or teacher concerned and an umpire appointed by the Kulapati and the decision of the tribunal shall be final.
