Section 22 in Dr. Y.S.R. Horticultural University Act, 2007
22. Decision on question as to validity of membership.
- If any question arises as to whether any person has been duly appointed or is entitled to be a member of any authority other body of the 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.
