Section 35 in Shri Guru Ram Rai University Act, 2016
35. Right to Appeal.
- Every employee or student of the University or of a Constituent College, Regional Centre, Study Centre etc. shall notwithstanding anything contained in this Act have a right to appeal within such time as may be prescribed, to the Board of Management against the decision of any officer of authority of the University or of the Principal\Dean of any such college, and thereupon the Board of Management may confirm, modify or change the decision appealed against.
