Section 52(2) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(2)If any question arises as to whether a person is or had been subject to any disqualifications mentioned in sub-section (1) the question shall be referred tor the decision of the Kuladhipati and his decision thereon shall be final and no suit or other proceeding shall lie in any Court of law against such decision.
