Section 53(2) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(2)After taking into consideration the reply to the charge-sheet submitted to him by the member of the authority or body of the University, as the case may be, under sub-section (1), the Kuladhipati may, if it considers that further action is necessary, entrust the enquiry to a tribunal consisting a nominee of the State Government, a nominee of the Executive Council and a nominee of the delinquent member, as the case may be.
