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State of Madhya Pradesh - Section

Section 30 in The Madhya Pradesh State University Service Rules, 1983

30. Interpretation.-

If any dispute as to the liability of a University for payment of salary, traveling allowance, provident fund or any other dues to a member of the Service or if any dispute or difficulty arises regarding interpretation of any of the provisions of these rules, the same shall be referred to the [State Government]whose decision thereon shall be final.