Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1) in Indraprastha Institute of Information Technology Delhi Act, 2007

(1)Any dispute arising out of a contract of employment between the Institute and the employee shall be referred to a Tribunal of Arbitration which shall consist of one member nominated by the Board of Governors, one member nominated by the employee concerned and an umpire to be nominated by the Chancellor.