Section 38(1) in St Xavier's University, Kolkata Act, 2016
(1)If in the case of any dispute between the University and any teacher, officer or employee of the University, no final order has been passed within a period of one year from the date on which the dispute was referred to the Governing Board by such teacher, officer or employee, such dispute shall on the request of such teacher, officer or employee, be referred to a Tribunal consisting of the following members, namely:-(i)the Chairperson, to be nominated by the Chancellor,(ii)One person to be nominated by the Governing Board,(iii)One person to be nominated by the teacher, officer or employee concerned.
