LexSection 26 — Disputes between Institute and Central Government.
The Sree Chitra Tirunal Institute for Medical Sciences and Technology, Trivandrum Act, 1980
If in, or in connection with, the exercise of its powers and discharge of its functions by the Institute under this Act, any dispute arises between the Institute and the Central Government, the decision of the Central Government on such dispute shall be finalOpen in Lexace · Ask the AI about this section