Section 38 in Uttarakhand Open University Act, 2005
38. Tribunal of Arbitration.
(1)Any dispute arising out of a contract of employment referred to in section 36 between the University and an employee or a teacher shall, at the request of either pary, be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Executive Council, one member nominated by the employee or teacher concerned and an umpire to be nominated by the Chancellor.(2)Every such reference shall be deemed to be a submission to arbitration upon the terms of this section within the meanings of Arbitration and Conciliation Act, 1996.
