Section 67 in The SreeNarayanaGuru Open University Act, 2021
67. Chancellor to decide disputes.—
If any question arises regarding the interpretation of this Act or any Statutes, Ordinances or Regulations as to whether a person who has been duly elected, appointed, nominated or co-opted is entitled to be a member of any authority or body of the University, the matter may be referred, on petition by the person directly affected, authority or body or suo motu by the Vice-Chancellor to the Chancellor, who shall after taking such advice as deems necessary, decide the question in consultation with the Government and such decision shall be final.
