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State of Andhra Pradesh - Section

Section 42 in Andhra Pradesh Universities Act, 1991

42. Right of 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 against the decision of any officer of the University affecting such employee or student and thereupon the Executive Council may confirm, modify or reverse the decision appealed against.