Section 43 in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020
43. Tribunal of Arbitration for disputes between the University and its staff -
(1)Any dispute arising out of a contract between the University and any Officer or Teacher of the University shall, on the request of the Officer or Teacher concerned or at the instance of the Board,be referred to a Tribunal of Arbitration consisting of one member nominated by the Board,one member representing the Officer or Teacher concerned and an umpire appointed by the Chancellor.The decision of the Tribunal shall be final.(2)Any dispute arising out of a contract between the University and any non-teaching staff or employee may be referred by the Vice-Chancellor to a Grievances Committee consisting of such persons not being members of the Board of Management as may be nominated by theBoard.CHAPTER – VII UNIVERSITY FUNDS, ETC.
