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[Cites 0, Cited by 1] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The English And Foreign Languages University Act, 2006

(2)Any dispute arising out of the contract between the University and any employee shall, at the request of the employee, be referred to a Tribunal of Arbitration consisting of one member appointed by the Executive Council, one member nominated by the employee concerned and an umpire appointed by the Visitor.