Section 27 in Uka Tarsadia University First Statutes, 2012
27. The procedure for arbitration in cases of disputes between employees or students and the University.
- (27.1) In case of any dispute arising between the University and an employee or a student of the University which cannot be resolved by the respective officers or Authorities of the University, or committees formed for such purposes and the same remains undecided for a period of more than one year then the President, on the request of either party, may appoint an arbitrator as a Sole Arbitrator, from among the members of the Board of Governors other than those who are also on the Board of Management.(27.2) The award of the Sole Arbitrator shall be final and binding to both the parties. The decision of sole arbitrator shall be final on every matter arising there under. The venue of arbitration shall be Bardoli only.(27.3) All disputes shall be subject to jurisdiction of the Civil Courts in District Surat, Gujarat.
