59. [Disputes as to constitution of University authority or body. [Section 59 was substituted for the original by Gujarat 9 of 1983,. Section 2, Schedule, Sr. No. 3 (w.r.e.f. 25-01-1983).]
- Where any question arises as to-(1)the interpretation of any provisions of this Act, or of any Statutes, Ordinance or Rule, or(2)whether a person has been duly elected or appointed as, or is entitled to be or ceases to be entitled to be, a member of any authority or other body of the University(a)it may be referred to the State Government if it relates to a matter specified in clause (1), and(b)it shall be referred to the State Government if-(i)it relates to a matter specified in clause (2), or(ii)if ten Fellows so require, irrespective of whether it relates to a matter specified in clause (1) or clause (3), andthe State Government shall after making such inquiry as it deems fit (including giving an opportunity of being heard where necessary) decide the question and its decision shall be final.]
