Section 46 in The Gujarat Ayurved University Act, 1965
46. Tribunal of Arbitration.
- Any dispute arising out of a contract between the University and any officer or teacher of the University shall, on the request of the officer or teacher concerned, be referred to a Tribunal of Arbitration consisting of one member appointed by the Syndicate, one member nominated by the officer or teacher concerned and an umpire appointed by the Chancellor. The decision of the Tribunal shall be final and no suit shall lie in any Civil Court in respect of the matter decided by the Tribunal. Every such request shall be deemed to be submission to arbitration upon the terms of this section with the meaning of the Indian Arbitration Act, 1940 (X of 1940) and the provisions of that Act shall apply accordingly.
