- Any dispute arising out of, or relating to, the contract between the University and any Officer or Teacher of the University shall, on the request of the Officer or Teacher concerned, be referred, within thirty days from the receipt of such request, to a Tribunal of Arbitration consisting of one member appointed by the Executive Council, one member nominated by the Officer or Teacher concerned and an umpire appointed by the Chancellor, and no request based on such dispute shall, for any reason whatsoever, be declined or withheld. The decision of the Tribunal shall be final, and no suit or other legal proceeding shall lie in any Civil Court in respect of the matter decided by the Tribunal. Every such request shall be deemed to be a submission to arbitration on the term of this section within the meaning of the Arbitration Act, 1940, and the provisions of that Act shall apply accordingly.
