LexSection 42 — Disputes as to constitution of authorities and bodies.
The Rashtriya Raksha University Act, 2020.
If any question arises as to whether any person has been duly elected or appointed as, or is entitled to be, a member of any authority or other body of the University, the matter shall be referred to the Central Government, and the decision of that Government thereon shall be final.Open in Lexace · Ask the AI about this section