Section 38A(3) in The Gujarat University Act, 1949
(3)Any dispute under sub-section (1) or (2) shall be referred to the Chancellor. The Chancellor shall decide the dispute and his decision shall be final] [Sub-section (IA) was inserted by Gujarat 6 of 1973, section 33 (2).][Chapter VI-A] [Chapter VI-A was inserted by Gujarat 6 of 1973, section 38.] Autonomous Colleges, Autonomous Institutions and Autonomous University Departments
