Section 36 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
36. Tribunal of Arbitration :-(l) Any dispute arising out of a contract of employment referred to in section 32
between the University and the employee shall be referred to a Tribunal of Arbitration which shall consist of onemember nominated by the Board of Management, one member nominated by the employee concerned and anarbitrator to be nominated by the Chancellor.(2)Every such reference shall be deemed to be a submission to arbitration on the terms of this section within themeaning to the law of Arbitration as in force, and all the provisions of that law, with the exception of section 2thereof, shall apply accordingly.(3)The procedure for regulating the work of the Tribunal of Arbitration shall be such as may be prescribed bythe University.(4)The decision of the Tribunal of Arbitration shall be binding on the parties and no suit shall lie in respect ofany matter decided by the Tribunal.
