86. Questions regarding interpretation and disputes regarding constitution of the University, authority or body, etc.
- If any question arises regarding the interpretation of any provision of this Act, or of any Statute, Ordinance, Regulation or Rule, or whether a person has been duly elected or appointed as, or is entitled to be, a member of any authority or body of the University, the matter may be referred, on petition by any person or body directly affected, or suo motu, by the Vice-Chancellor to the Chancellor, who shall, after taking such advice as he thinks necessary, decide the question, and his decision shall be final :[Provided that, such reference shall also be made by the Vice-Chancellor upon a requisition signed by not less than twenty-five members of the Senate.] [Proviso was substituted for the original by Maharashtra 23 of 1990. section 7.]
