52A. [ Reference of dispute between [***] [Section 52A was inserted by Gujarat 6 of 1973, section 51.] recognized or approved institution and its staff member to Tribunal of Arbitration.
(1)Any dispute between the governing body and any member of the teaching, other academic and non-teaching staff of [***] [The words 'affiliated college or' deleted by Gujarat 9 of 1982, dated 23rd February, 1982 (w.r.e.f. 09-12-1981).] recognised or approved institution which is connected with the conditions of service of such member, shall, on a request of the governing body, or of the member concerned be referred to a Tribunal of Arbitration consisting of one member nominated by the governing body of the college or, as the case may be, the recognized or approved institution, one member nominated by the member concerned and an Umpire appointed by the Vice-Chancellor.(2)[ The decision of the Tribunal shall be final and no suit shall lie in any civil court in respect of the matter decided by the Tribunal. Every request made under sub-section (1) shall be deemed to be submission to arbitration upon the terms of this section within the meaning of the Indian Arbitration Act, 1940 and the provisions of the Act shall apply accordingly.] [Sub-section (2) substituted by Gujarat 1 of 1988, dated 6th January, 1988.]
