Report No. 123
Decentralisation of Administration of Justice: Disputes Involving Centres of Higher Education
| Contents | |
| Chapter I | Introduction |
| Introduction | |
| Chapter II | Has a Case for Change Been Made out? |
| Has a Case for Change Been Made out? (1) | |
| Has a Case for Change Been Made out? (2) | |
| Has a Case for Change Been Made out? (3) | |
| Chapter III | Data Collection and its Inadequacy |
| Data Collection and its Inadequacy | |
| Chapter IV | Existing Infrastructure for Resolution of Disputes at University Level |
| Existing Infrastructure for Resolution of Disputes at University Level (1) | |
| Existing Infrastructure for Resolution of Disputes at University Level (2) | |
| Chapter V | The Debate |
| The Debate (1) | |
| The Debate (2) | |
| Chapter VI | The Approach |
| Approach | |
| Chapter VII | Conclusions and Recommendations |
| Conclusions and Recommendations | |
| Structure | |
| Composition | |
| Jurisdiction | |
| Power of Appointment | |
| Annexure | Immediate |
| Immediate | |
| Decentralisation of Administration of Justice; Disputes Involving Centres of Higher Education (1) | |
| Decentralisation of Administration of Justice; Disputes Involving Centres of Higher Education (2) | |
