Section 51 in Gujarat University (Amendment) Act, 1972
51. Insertion of new section 62A in Bom. 50 of 1949.- In the principal Act, after section 52, the following section shall be inserted, namely:-
"52A. Reference of dispute between affiliated college or recognized or approved institution and its staff member to Tribunal of Arbitration.- (1) Any dispute between the governing body and any member of the teaching, other academic and non-teaching staff of an affiliated college or recognised or approved institution which is connected with the conditions of service of such member, shall, on a request of the governing body, or of the member concerned be referred to a Tribunal of Arbitration consisting of one member nominated by the governing body of the college or, as the case may be, the recognized or approved institution, one member nominated by the member concerned and an Umpire appointed by the Vice-Chancellor.(2)The provisions of section 52 shall, thereupon muiatis mvtandis apply to such request and the decision that may be given by such Tribunal".
