Section 27 in Statutes of the Homoeopathy University, Jaipur, 2011
27. Grievance Redressal and Disputes Settlement Mechanisms.
(1)The President may, in consultation with the Chairperson, appoint a senior-teacher as the Dean of Students Welfare to oversee the welfare of the students. The President may, likewise, appoint another teacher to assist the Dean in performance of his functions. The Dean of Students Welfare shall have the overall charge of all extra-mural activities of the students. He shall be assisted by Provost and other such staff as may be deemed appropriate by the Chairperson.(2)Grievances or complaints, if any, from students shall be heard by the Dean of Students Welfare and be may make appropriate recommendations to the President.(3)The Board of Management shall establish appropriate grievance redressal mechanisms for dealing with grievances or complaints, if any, from teachers, senior officers and other employees of the University. For this purpose, there shall be a Grievance Cell comprising of the Proctor, the Provost and Dean directly under the President.(4)If any dispute is not resolved by negotiation or mediation, it shall be resolved by arbitration by an independent senior lawyer appointed by the University for the purpose. Either party to the dispute shall be entitled to give notice to the other party to refer the dispute for arbitration. The arbitrator shall comply with the principles of natural justice in performance of his duties. The award of the arbitrator shall be final and binding.(5)In respect of any in-house proceedings on grievances, complaints or disputes, no outside individual or agency shall be entitled to have access.Chapter-6 Fee Structure, Freesihps, Scholarships, Fellowships, Stipends, Loans and Revision of Fees
