Section 22(3) in Sree Sankaracharya University of Sanskrit Act, 1994
(3)If any question arises as to whether any person has been duly nominated or elected as, or is entitled to be, a member of any authority of the University, the question shall be referred to the Chancellor who, after giving a reasonable opportunity of being heard shall decide the case, and that decision shall be final:Provided that no such decision shall be taken without giving an opportunity of being heard to the person likely to be affected by the decision.
