Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 17 in Telangana Private Medical Un-aided Minority Professional Institutions (Admission into Post Graduate Medical Courses) Rules, 2017

17. Grievance Redressal Committee shall be constituted composed of a Principal of a Medical College, one eminent person in public service and one member nominated by the University. Any grievance as to the determination of their merit and entitlement for admissions, cancellation of seats, refund of fees, return of documents, etc the students or the colleges concerned must approach the Grievance Redressal Committee headed by a Principal of a Medical college and the decision of Grievance Redressal Committee shall be binding on both the Parties.