60. Disputes as to constitution of University authority or body.
- Where any question arises as to.(1)the interpretation of any provision of this Act or of any Statute or Regulation, or(2)whether a person has been duly appointed as, or is entitled to be or ceases to be entitled to be a member of any authority or other body of the University or whether a body or authority of the University is duly constituted, or(3)whether any decision of the University is in accordance with provisions of this Act. Statutes or Regulations,(a)it may be referred to the State Government if it relates to a matter specified in clauses (1) and (3). and(b)it shall be referred to the State Government(i)if it relates to a matter specified in clause (2), or(ii)if not less than five members of the Board so required, and the State Government shall after making such inquiry, as it deems fit and after giving an opportunity of being heard, decide the question and its decision shall be final.
