Section 8 in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010
8. Appellate authority. -
In the case of a school or a college imparting education up to secondary level, the Divisional Commissioner, in the case of an affiliated degree college, the Vice-Chancellor of the affiliating University and in case of a University the Chancellor shall be the appellate authority against the order of expulsion of a student under Section 4 or of debarring under Section 6.
