Section 60 in University of Horticultural Sciences Act, 2009
60. Disputes as to constitutions of Authorities or Bodies.
- If any question arises as to whether any person has been duly appointed or is entitled to be member of any authority or other body of 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 affected thereby reasonable opportunity of being heard.
