Section 27 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
27. Tribunal of Arbitration for disputes between the University and its staff.
-Any dispute arising out of contract between the University and any officer of teacher of the University shall, on the request of the officer or teacher concerned, be referred to a Tribunal of Arbitration consisting of one member nominated by the Board, one member nominated by the officer or teacher concerned and an umpire appointed by the [Kuladhipait (Chancellor)] [ Substituted by U.P. Act 29 of 1974, vide section 27]. The decision of the Tribunal shall be final and no suit shall lie in any civil court in respect of the metters decided by the Tribunal. Every such request shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration Act, 1940, and all the provisions of that Act, with the exception of section 2 thereof shall apply accordingly.
