Section 33(2) in Manipur University of Culture Act, 2015
(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- Section (2), (3), (4) and (5) of Section 31 shall, shall as far as may be, apply to a reference made under this sub-Section.
