Section 37(1) in The Delhi Technological University Act, 2009
(1)Any dispute arising out of a contract of employment referred to in Section 36 between the University and the employee or between the University and the employees of the erstwhile Delhi College of Engineering in terms of the provisions of Section 4, 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 as umpire to be nominated by the Chancellor.
