Section 40(1) in The Alipurduar University Act, 2018
(1)If in the case of any dispute between the University and any Teacher, Officer or employee of the University, no final order has been passed within a period of one year from the date on which the dispute was referred to the University by such Teacher, Officer or employee, such dispute shall on the request of such Teacher, Officer or employee, be referred to a Tribunal consisting of the following members, namely:-(i)a Chairman, to be nominated by the Chancellor in consultation with the Minister;(ii)one person to be nominated by the Executive Council; and(iii)one person to be nominated by the Teacher, Officer or employee concerned.
