Section 33 in Dr. B.R. Ambedkar Open University Act, 1982
33. Right to appeal.
- Every employee or student of the University shall, notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed by the statutes to the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] against the decision of any officer or authority of the University and thereupon the [Executive Council] [Substituted 'Executive Council' by Act No. 13 of 1995.] may confirm, modify or reverse the decision appealed against.
