86. Questions Regarding Interpretation and Disputes Regarding Constitution of the University, Authority Or Body, Etc.
- If any question arises regarding the interpretation of any provision of this Act, or of any Statute, Ordinance, Regulation or Rule, or whether a person has been duly elected or appointed as or is entitled to be, a member of any authority or body of the University, the matter may be referred, on petition by any person or body directly affected, or suo motu, by the Vice-Chancellor to the Chancellor, who shall after taking such advice as he thinks necessary, decide the question, and his decision shall be final.Provided that, such reference shall also be made by the Vice-Chancellor upon a requisition signed by not less than twenty-five members of the Senate.
