Section 37 in The Delhi Technological University Act, 2009
37. Tribunal of Arbitration.
(1)Any dispute arising out of a contract of employment referred to in Section 36 between the University and the employee or between the University and the employees of the erstwhile Delhi College of Engineering in terms of the provisions of Section 4, shall be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Board of Management, one member nominated by the employee concerned and as umpire to be nominated by the Chancellor.(2)Every such reference shall be deemed to be a submission to arbitration on the terms of this section within the meaning of the Law of Arbitration as in force, and all the provisions of that Law, with the exception of Section 2 thereof, shall apply accordingly.(3)The procedure for regulating the work of the Tribunal of Arbitration shall be such as may be prescribed.(4)The decision of the Tribunal of Arbitration shall be final and binding on the parties, and no suit shall lie in any Court in respect of any matter decided by the Tribunal.
