Section 35(1) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(1)(a)Any dispute arising out of a contract between an Institute and any of its employees shall, at the request of the employee concerned or at the instance of the Institute, be referred to a Tribunal of Arbitration consisting of one member appointed by the Institute, one member nominated by the employee, and an umpire appointed by the Visitor.(b)The decision of the Tribunal shall be final and shall not be questioned in any court.(c)No suit or proceeding shall lie in any court in respect of any matter, which is required by sub-section (1) to be referred to the Tribunal of Arbitration.(d)The Tribunal of Arbitration shall have power to regulate its own procedure:Provided that the Tribunal shall have regard to the principles of natural justice while making such procedure.(e)Nothing in any law for the time being in force relating to arbitration shall apply to arbitrations under this section.
