Section 7 in University Grants Commission (Redress of Grievances of Students) Regulations, 2019
7. Functions of Ombudsperson.
- (i) The Ombudsperson shall hear appeals from an aggrieved student, only after the student has availed all other remedies provided under these regulations.(ii)While issues of malpractices in the conduct of examination or in the process of evaluation may be referred to the Ombudsperson, no appeal or application for revaluation or re-totaling of answer sheets from an examination, shall be entertained by the Ombudsperson unless specific irregularity materially affecting the outcome of specific instance of discrimination is indicated.(iii)The Ombudsperson may avail assistance of any person, as amicus curiae, for hearing complaints of alleged discrimination.(iv)The Ombudsperson shall make all efforts to resolve the grievances within a period of 30 days of receiving the appeal from the aggrieved student(s).
