Section 63 in Ayush and Health Sciences University of Chhattisgarh Act, 2008
63. Dispute as to constitution of University authorities and bodies.
- If any dispute arises regarding the interpretation of any provisions of this Act or any statute, ordinance or regulation or as to whether any person has been duly elected, appointed as or, is entitled to be, a member of any authority or other body of the university, the matter shall be referred to the Chancellor whose decision thereon shall be final :Provided that before taking any such decision the Chancellor himself or an officer nominated by him shall give the person or persons affected thereby a reasonable opportunity of being heard :Explanation. - In this Section the expression :-(a)"body" includes any committee constituted by or under this Act;(b)"appointed" does not include appointments to the salaried posts of the university.
