Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 32 in Pandit Sundar Lal Sharma (Open) University Chhattisgarh Adhiniyam, 2004

32. Adjudication of Dispute.

- Any dispute arising out of contract between the University and any of its officers or teachers shall be adjudicated upon by Kulpati and appeal against decision shall lie to, the Kuladhipati or to a body which may be constituted by him.