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[Cites 0, Cited by 0] [Section 32] [Entire Act]

NCT Delhi - Subsection

Section 32(1) in Guru Gobind Singh Indraprastha University Act, 1998

(1)Any dispute arising out of a contract of employment referred to in section 31 between the University and the employee shall be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Board of Management, one member nominated by the employee concerned and an umpire to be nominated by the Chancellor.