Section 11 in The National Council For Teacher Education Rules, 1997
11. Procedure for disposal of appeals.
(1)On receipt of memorandum of appeal, the Council shall call for the records of the case from the Regional Committee concerned which passed the order appealed against and after giving the appellant a reasonable opportunity of being heard pass such orders as it may deem fit.(2)The appellant shall be entitled to be represented by an employee or officer of the appellant institution.(3)The Council shall decide every appeal as expeditiously as possible and ordinarily every appeal shall be decided on a perusal of documents, memorandum of appeal, written arguments, if any, affidavits and after hearing such oral arguments as may be advanced.(4)The Council shall endeavour to dispose of every memorandum of appeal within a period of three months for the date of its filing.(5)The Council shall not ordinarily allow more than three adjournments in any appeal.
