Section 41 in Utkal University of Culture Act, 1999
41. Question regarding interpretation and dispute regarding constitution of authority or body.
(1)If any question arises regarding the interpretation of any provision of this Act or any Statutes or as to whether a person has been duly appointed or nominated or is entitled to be a member of and authority or body of, the University, the matter may be referred to the Chancellor.(2)The Chancellor shall after taking such advice as he may deem necessary decide the question and his decision thereon shall be final.
