Section 49(2) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(2)Any dispute regarding service matters arising out of contract or otherwise between a University and any of its salaried employees shall be adjudicated upon by Kulpati and an appeal against Kulpati's decision shall lie to the Kuladhipati, who shall decide the dispute himself or refer it to a tribunal constituted for the purpose consisting of the following members, namely :(i)[Secretary, Higher Education;] [Substituted by C.G. Act No. 15 of 2005 (w.e.f. 25-8-2005).](ii)a person who is Kulpati or had been Kulpati of any University;(three)any Secretary, or had been Secretary of the State Government.
