42. Chancellor's power to decide question as to eligibility for being chosen as or for being members and to annual election proceedings in certain cases. -
(1)If any question arises whether any person is eligible for election or nomination or has been duly elected or nominated as, or is entitled to be, a member of any authority or body of the University, the question shall be referred to the Chancellor, whose decision thereon shall be final.(2)If, during the progress of any election of members to any authority or body of the University, the Chancellor is satisfied that such election is vitiated by fraud or corrupt practice, the Chancellor may make an order annualing the proceedings in respect of such election or any part thereof and directing fresh proceedings to be started, in accordance with the provisions of this Act and the Statutes, the Ordinances and the Regulations, from such stage as may be specified in the order and such order of the Chancellor shall be final.(3)No suit or proceeding shall lie in any Civil Court against a decision or an order of the Chancellor under sub-section (1) or sub-section (2), as the case may be.
