Section 45(2) in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
(2)Any dispute arising out of any disciplinary action taken by the University against a student shall, at the request of such student, be referred to a Tribunal of Arbitration and the provisions of sub-sections (2), (3), (4) and (5) of section 44 shall apply to a reference made under this sub-section.
