Section 32(2) in The Netaji Subhas Open University Act, 1997
(2)Any dispute arising out of a contract between the University and any employee may, at the request of the employee, be referred by the Vice-Chancellor to a Tribunal which shall consist of one member nominated by the Executive Council, one member nominated by the employee concerned and one member nominated by the Chancellor. The member nominated by the Chancellor shall be the Chairman of the Tribunal.
