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

State of Uttarakhand - Subsection

Section 32(2) in Ras Bihari Bose Subharti University Act, 2016

(2)Any dispute arising between the University and any of the employees appointed substantively, shall be referred to the Executive Council who shall decide the dispute after affording an opportunity of being heard to the employee within three months from the date of its reference.