Section 31 in Arunachal Pradesh University Act, 2012
31.
(1)Every employee or a teacher shall be appointed under a written contract with shall be lodged with the University and a copy of which shall be furnished to the employee or the teacher concerned.(2)Any dispute arising out of a contract between the University or its employees or teachers, shall, at the request of the employee or the teacher as the case may be or at the instance of the University be referred to a Tribunal consisting of one member appointed by Executive Council, one member nominated by the employee or the teacher concerned as the case may be and one member appointed by the Chancellor who shall be the Chairman of the Tribunal.(3)The decision of the Tribunal shall be final and shall not be questioned in any Court of law.(4)No suit or proceeding shall lie in any Court of law in respect of any matter which is required by sub-section (2) to be referred to the Tribunal.(5)The Tribunal shall have power to regulate its own procedure.(6)Nothing contained in any law for the time being in force relating to arbitration shall apply to the proceedings before the Tribunal.
