(1)Any student or candidate for an examination whose name has been removed from the rolls of the University by the orders or resolution of the Academic Council or Proctorial Board of Controller of Examination, as the case may be, and who has been debarred from appearing at the examinations of the University for more than one year, may, within ten days of the date of receipt of such orders or copy of such resolution by him in writing, appeal to the Vice-Chancellor who may confirm, modify or reverse the decision of the aforesaid authorities or the concerned Committee, as the case may be.(2)Any decision by the Vice-Chancellor shall be final.
