Section 39 in West Bengal Green University Act, 2017
39. Tribunal.
(1)If in the case of any dispute between the University and any Teacher, officer or employee of the University, no final order has been passed within a period of one year from the date on which the dispute was referred to the University by such Teacher, officer or employee, such dispute shall on the request of such Teacher, officer or employee, be referred to a Tribunal consisting of the following members, namely:-(i)a Chairman, to be nominated by the Chancellor in consultation with the Minister;(ii)one person to be nominated by the Governing Board;(iii)one person to be nominated by the Teacher, officer or employee concerned.(2)An appeal from an employee of the University in a disciplinary matter shall be referred to the Tribunal and shall be decided and disposed of by the Tribunal.(3)The Tribunal may call for any record, report or other information from the University if, in its opinion, such record, report or other information is necessary for .efficient discharge of its functions, and the University shall furnish such record, report or other information to the Tribunal.(4)The decision of the Tribunal shall be final and no suit or proceeding shall lie in any civil court in respect of the matters decided by the Tribunal.(5)Every request under Sub-Section (1) shall be deemed to be a submission to arbitration upon the terms of this section, within the meaning of the Arbitration and 26 of 1996. Conciliation Act, 1996, and all the provisions of that Act with the exception of Section 2 thereof shall apply accordingly.
