Section 44(3) in Rajasthan Agricultural University Act, 1962
(3)If any question arises regarding the interpretation of any provisions of [[the Mohan Lal Sukhadia University Act, 1962] or the Amending Act,] [Substituted by Act No. 37 of 1987 dated 7-11-1987.] or of any Statutes, or Regulation made or deemed to have been made under this Act, or as to whether any person has been duly appointed as, or is entitled to be a member of any authority or other body of the University, the matter may be referred to the Chancellor, and shall be so referred if the Vice-Chancellor and any ten members of the Board so require. The Chancellor shall after taking such advice as he deems necessary decide the question and his decision shall be final.]
