Section 10(14) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(14)Any employee of the University who is aggrieved by the decision 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.
