Section 41 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
41. Disputes as to constitution of Vishwa Vidyalaya authorities and bodies.
- If any question arises regarding the interpretation of any provision of this Act or of any Statute, or Regulation or as to whether any person has been duly elected or appointed as, or is entitled to be a member of any authority or other body of the Vishwa Vidyalaya the matter shall be referred to the Chancellor whose decision thereon shall be final:Provided that before taking any such decision the Chancellor shall give the person or persons affected thereby a reasonable opportunity of being heard.Explanation.-In this section, the expression "body" includes any committee constituted by or under the Act.
