Section 9(14) in J.C. Bose University of Science and Technology, YMCA, Faridabad Act, 2009
(14)Any employee of the University who is aggrieved by the decisions of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor in such manner, as may be prescribed by Statutes and the decision of the Chancellor shall be final.
