Section 16(4) in Maharana Partap Horticultural University, Karnal Act, 2015
(4)If any question arises where any person has been duly appointed as, or is entitled to be, a member of any authority of the University or whether any decision of the University is in accordance with this Act, Statutes or Regulations, as the case may be, the same shall be referred to the Chancellor, whose decision thereon shall be final.
