Section 42 in Damodaram Sanjivayya National Law University Act, 2008
42. Right to Appeal.
- Every employee or student of the University shall notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed by the Statutes to the Executive Council against the decision of any officer of the University affecting such employee or student and thereupon the Executive Council may confirm modify or reverse the decision appealed against.
