Section 15(16) in First Statutes of the University of Udaipur
(16)Who shall hear petitions.-(i) The election petition shall be heard by a committee consisting of the Vice-Chancellor and two members of the Board nominated by the Board. The Vice-Chancellor shall be ex-officio Chairman and in his absence the other member present shall elect one of them as Chairman of the committee.(ii)The decision of the committee shall be final and shall not be liable to be questioned in any court of law.(iii)In the case of difference of opinion the decision of the majority shall prevail:Provided that two members shall form quorum of the committee; and provided further that in case of difference of opinion between these two members the decision of Vice-Chancellor or in his absence the member who acts as the Chairman, shall prevail and shall be final.
