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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(10) in First Statutes of the National Institute of Design, Ahmedabad

(10)Technical and administrative staff members aggrieved with the recommendations of the Staff Evaluation and Development Committee may represent for review of decisions by the Committee or appeal to the Governing Council detailing their grievances. The decision of the Committee on the review application or the decision of the Governing Council on appeal shall be conveyed to the faculty member concerned within sixty days;Provided however the aggrieved staff member may be given an opportunity to personally present his case before the Governing Council's Standing Committee, if so desired by the staff member.