Section 36 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
36. Disputes as to constitution of university authorities and bodies.
If any question arises whether any person has been duly nominated’ as or is entitled to be a member of any authority of the University, or other body of the University, the question shall be referred to the Chancellor whose decision thereon shall be final.
