Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 34 in The Adesh University Act, 2012 34. Disputes concerning authorities and bodies. - If any question arises with respect to the appointment or entitlement of any person. to be a member of any authority or other body of the University, the same shall be referred to the Chancellor whose decision thereon shall be final and binding.
