Section 26(9) in Sree Sankaracharya University of Sanskrit Act, 1994
(9)Where any action taken by the Vice-Chancellor under sub-section (8) affects any person in the service of the University to his disadvantage, such person may prefer an appeal to the Syndicate within thirty days from the date on which such person has notice of the action taken:Provided that the Syndicate may entertain appeals preferred after the period of thirty days, if it is proved to the satisfaction of the Syndicate that the person was prevented from filing the appeal for good and sufficient reasons beyond his control.
