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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(3) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016

(3)Any dispute arising out of the contract between the University and any of its officers or employees shall, at the request of the officer or the employee concerned, or at the instance of the University be referred to a Tribunal for arbitration consisting of three members appointed by the Executive Council as prescribed by the regulations.