Section 5 in First Statutes of the Al-Karim University, Katihar, 2019
5. Procedure for Resolution of Disputes.
- 5.1. The Vice-Chancellor may in consultation with the Chancellor, appoint a senior teacher as the Dean of Students Welfare under Chapter 2 Clause 7 to oversee the welfare of the students. The Vice- Chancellor may, likewise, appoint teacher to assist the Dean of Student Welfare in performance of his functions. The Dean of the Students Welfare shall have the over-all charge of all extra-mural activities of the students. He shall be assisted by such staff as may be deemed appropriate by the Chancellor. However, Vice-Chancellor can appoint any officer/teacher of the University, for the arbitration of grievances, resolution of disputes and taking appropriate action in the matter.5.2Grievance or complaints, if any, from students shall be heard by the Dean of Students Welfare/Officer designated by Vice-Chancellor and he may make appropriate recommendations to the Vice-Chancellor.5.3The Governing Body shall establish appropriate grievance redressal mechanisms for dealing with grievances or compliant, if any from officers, teacher and other employees of the University. For this purpose, there shall be a Grievance Cell directly under the Vice- Chancellor.5.4In respect of any in-house proceedings on grievances, complaints or disputes, no outside individual or agencies shall be entitled to have access.5.5The Chancellor may appoint any person as Arbitrator for the Arbitration of matters concerning complaints from the persons outside the University but involving the University and the decision of the Arbitrator shall be binding on the parties.5.6The jurisdiction of courts/suits for all the purposes by and against the University shall be Katihar, Bihar.Chapter - 6
