Section 52A(1) in The Gujarat University Act, 1949
(1)Any dispute between the governing body and any member of the teaching, other academic and non-teaching staff of [***] [The words 'affiliated college or' deleted by Gujarat 9 of 1982, dated 23rd February, 1982 (w.r.e.f. 09-12-1981).] recognised or approved institution which is connected with the conditions of service of such member, shall, on a request of the governing body, or of the member concerned be referred to a Tribunal of Arbitration consisting of one member nominated by the governing body of the college or, as the case may be, the recognized or approved institution, one member nominated by the member concerned and an Umpire appointed by the Vice-Chancellor.
