(3)Any dispute arising out of n contract, between the University and any of its officers or teachers shall, at the request of officer or the teacher concerned or at the instance of the University be referred by the Chancellor to a Tribunal of arbitration consisting of one member appointed by the Board, one nominated by the officer, or-teacher concerned and. an umpire appointed by the Chancellor, and the decision of the Tribunal shall be final and no suit shall lie in any civil court in respect of the matters decided by the Tribunal.
