Section 63 in The Dr. Babasaheb Ambedkar Technological University Act, 1989
63. Questions regarding interpretations and disputes regarding constitution of University, Authority or Body, etc.
- If any question arises regarding the interpretation of any provision of this Act or any Statute, Ordinance, regulation, or as to whether a person has been duly nominated appointed or co-opted as, or is entitled to be, a member of any authority or body of the University, the matter may be referred, on a petition by any person or authority or body directly affected, or suo motu, by the Vice-Chancellor to the Chancellor who shall, after giving the person or authority or body affected, a reasonable opportunity of being heard and after taking such advice as he deems necessary, decide the question, and his decision shall be final:Provided that, such reference shall be made by the Vice-Chancellor to the Chancellor upon a requisition signed by not less than five members of the Executive Council.
