Section 27(4) in Statutes of the Homoeopathy University, Jaipur, 2011
(4)If any dispute is not resolved by negotiation or mediation, it shall be resolved by arbitration by an independent senior lawyer appointed by the University for the purpose. Either party to the dispute shall be entitled to give notice to the other party to refer the dispute for arbitration. The arbitrator shall comply with the principles of natural justice in performance of his duties. The award of the arbitrator shall be final and binding.
