Section 43 in The Jharkhand State Agricultural University Act, 2000
43. Dispute as to institution of University Authorities and Bodies.
- If any question arises as to whether any person has been duly elected or appointed or is entitled to be a member of any authority and 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 shall give the person or persons affected thereby reasonable opportunity of being heard.
