Section 38 in The U.P. State Universities (Centralised) Service Rules, 1975
38. Reference to the State Government
. - (1) If any dispute arises as to liability of a University for payment of salary, travelling allowance, Provident Fund or any other dues to a member of the Centralised Service, or if any dispute or difficulty arises regarding interpretation of any of the provisions of these rules, the same shall be referred to the State Government whose decision thereon shall be final and conclusive.(2)Matters not covered by these rules shall be governed by such rules or orders as the State Government may from time to time make.
