Section 5 in University Grants Commission (Open and Distance Learning) Regulations, 2017
5. Appeals.
(1)Any Higher Educational Institution aggrieved by an order made under sub-regulation (4) of regulation 3 or withdrawal of recognition under sub-regulation (1) of regulation 4 may prefer an appeal to the Commission within a period of thirty days.(2)No appeal after the expiry of the period prescribed therefore shall be accepted.(3)Every appeal made under these regulations shall be accompanied by a copy of the order appealed against accompanied by such fees as may be prescribed by the Commission from time to time.(4)The procedure for disposing of an appeal shall be as laid down by the Commission from time to time.(5)The Commission may confirm or reverse the order appealed against.(6)The decision of the Commission shall be final and binding on the Higher Educational Institutions.Part-III Maintenance of Infrastructural, Academic and Other Quality Standards by Higher Educational Institutions
