Section 69 in The Hemchandracharya North Gujarat University Act, 1986
69. Reference of dispute between recognised or approved institution and its staff member to Tribunal or Arbitration.
(1)Any dispute between the governing body and any member of the teaching, other academic and non-teaching staff of recognised or approved institution which is connected with the conditions of service of such member, shall, on a request of the governing body or of the member concerned be referred to a Tribunal of Arbitration consisting of one member nominated by the governing body of the recognised or approved institution, one member nominated by the member concerned and an Umpire appointed by the Vice-Chancellor.(2)The provisions of Section 68 shall thereupon mutatis mutandis apply to such request and the decision that may be given by such Tribunal.
