Section 34(4) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010
(4)The management shall be bound to follow ail the directions and suggestions given by the inspector, However, the aggrieved management by such directions and suggestions may prefer an appeal within a period of thirty days from the receipt of such instructions to the Authority, whose decision shall be final and binding on such appeal.
