Section 9(1) in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987
(1)If any dispute or doubt arises as to whether any asset, right, lease-hold, power authority, privilege, property (whether movable or immovable) including any land, building works, workshop, project, stores, instruments, machinery, automobiles or other vehicles, cash balances, funds (including reserve funds) investments and book debts forms or form part of, or is or are relatable to Institute for the purposes of Section 3, such dispute or doubt shall, at the request of the Society or the Administrator or any other person interested or at the instance of the State Government be referred to a Tribunal consisting of one member (being a person who is or has been a District Judge) to be appointed by the State Government.
