Section 17 in National Law University Delhi Act, 2007
17. Dispute Redressal Committee.
(1)There shall be a Dispute Redressal Committee to redress the dispute that may arise between the management and staff, management and students, teachers and students and teachers and management, comprising:-(a)the Vice-Chancellor or his nominee;(b)one member of the Executive Council, nominated by the Chancellor;(c)one member, nominated by the Chancellor, who is not part of any of the council or committees to the University and who is a distinguished law academic with at least fifteen years experience in a similar institution.(2)The Registrar shall be the Convenor of the Disputes Redressal Committee.(3)Where the dispute relates to a complaint of sexual harassment, the Dispute Redressal Committee shall be reconstituted by co-opting certain additional members consistent with the law.(4)The Executive Council, or any smaller body, that may be constituted by it for this purpose, shall be the appellate authority;(5)The rules and regulations governing the functioning of the Dispute Redressal Committee and the appellate authority shall be as framed by the Executive Council.
