Section 30(2) in National Law University of Uttarakhand Act, 2011
(2)Any dispute arising out of the contract between the University and any of its officers or employees shall, at the request of the officer or the employee concerned, or at the instance of the University be referred to one- man tribunal to be known as Education Tribunal as notified by the State Govt. in compliance of the directions of the Supreme Court in T.M.A. Pai Foundation v. State of Karnataka, [AIR 2003 SC, 355].
