Section 36(1) in Atal Bihari Vajpayee Medical University, Uttar Pradesh Act, 2018
(1)Any dispute arising out of a contract of appointment referred to in Section 33 shall be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Executive Council, one member nominated by the officer or teacher concerned and one member (who shall act as convener) nominated by the Chancellor.
