Section 31(2) in U.P. Jagadguru Rambhadracharya Handicapped University Act, 2001
(2)Any dispute arising out or any disciplinary action taken by the University against a student shall, at the request of such student, be referred to a tribunal of arbitration and the provisions of sub-sections (2) to (4) of Section 30 shall mutatis mutandis, apply to a reference made under this sub-section.
