Section 38 in Jawaharlal Nehru Architecture and Fine Arts University Act, 2008
38. Right to Appeal.
- Every employee or student of the University shall, notwithstanding anything contained in this Act, have a right to appeal to the Executive Council against the decision of any officer of the University affecting such employee or student within sixty days from the date of communication of such decision and thereupon the Executive Council may confirm, modify or reverse the decision appealed against:Provided that the Executive Council may condone the delay, if any, in filing the appeal, if such delay is caused due to reasons beyond the control of the appellant.
