Section 40 in Indira Kala Sangit Vishwavidyalaya Act, 1956
40. Disputes as to constitution of Vishwavidyalaya authorities and bodies.
- If any question arises whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the Vishwavidyalaya, the matter shall be referred to the Kulapati whose decision thereon shall be final.
