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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Uttar Pradesh - Subsection

Section 44(2) in The Uttar Pradesh State Sports University Act, 2021

(2)Any dispute consing out of the contract between the University and any employee shall, at the request of the employee, be referred to a tribunal of Arbitration consisting of one member appointed by the Executive Council, one member nominated by the employee concerned and one arbitrator appointed by the State Government.