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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(c) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(c)An appeal against the order of punishment by the Anti- Ragging Committee shall lie :
(i)In case of an order of an institution, affiliated to or constituent part, of a university, to the Vice-Chancellor of the University;
(ii)in case of an order of a University, to its Chancellor;
(iii)in case of an institution of national importance created by an Act of Parliament, to the Chairman or Chancellor of the Institution, as the case may be.