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State of Jharkhand - Section

Section 35 in Usha Martin University, Jharkhand Act, 2012

35. Right to appeal.

- Every employee or student of the University or of a constituent college, shall notwithstanding anything contained in this Act, have a right to appeal within such time as may be prescribed, to the Board of Management against the decision of any officer or authority of the University or of the Principal of any such college, and thereupon the Board of Management may confirm modify or change the decision appealed against.