Section 58(1) in Kerala University of Fisheries and Ocean Studies Act, 2010
(1)There shall be a Grievances Redressal Committee in the University to deal with the grievances of teachers and other employees of the University, constituent colleges and institutions managed by the University, to hear and settle grievances as far as practicable within a reasonable period of not more than six months, and the committee shall make a report to the Governing Council.
