Section 34 in The Netaji Subhas Open University Act, 1997
34. Appeal against the decision of an officer or authority.
- Every employee or student of the University shall, notwithstanding anything contained in this Act, have a right to appeal, within such time as may be prescribed by Statutes, to the Executive Council against the decision of any officer or authority of the University and, thereupon, the Executive Council may confirm, modify or reverse the decision appealed against the procedure for settlement of such dispute shall be prescribed by Statute.
