Section 29 in Indraprastha Institute of Information Technology Delhi Act, 2007
29. Tribunal Arbitration.
(1)Any dispute arising out of a contract of employment between the Institute and the employee shall be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Board of Governors, one member nominated by the employee concerned and an umpire to be nominated by the Chancellor.(2)Evey such reference shall be deemed to be a submission to arbitration on the terms of this section within the meaning of the Law of Arbitration as in force, and all the provisions of that Law, with the exception of section 2 thereof, shall apply accordingly.(3)The procedure for regulating the work of the Tribunal of Arbitration shall be such as may be prescribed.(4)The decision of the Tribunal of Arbitration shall be final and binding on the parties, and no suit shall lie in any court in respect of any matter decided by the Tribunal.
