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State of Andhra Pradesh - Section

Section 37 in Dr. Abdul Haq Urdu University Act, 2016

37. Right of Appeal.

- Every employee or student of the University shall, notwithstanding anything contained in this Act, have a right to appeal to the Executive Council against the decision of any officer of the University affecting such employee or student, within one month from the date of communication of the decision, and thereupon the Executive Council may confirm, modify, or reverse the decision appealed against.