Section 5 in All India Council for Technical Education (Redressal of Grievance of Students) Regulations, 2019
5. Student Grievance Redressal Committee (Sgrc).
- (i) A complaint from an aggrieved student relating to the institution shall be addressed to the Chairperson, Student Grievance Redressal Committee (SGRC).(ii)Every AICTE approved institution shall constitute Student Grievance Redressal Committee (SGRC) with the following composition, namely:a. Principal of the College- Chairperson;b. Three senior members of the teaching faculty to be nominated by the Principal as Members and out of three one member shall be female and other from SC/ST/OBC category;c. A representative from among students of the College to be nominated by the Principal based on academic merit/excellence in sports/performance in co-curricular activities- Special Invitee.(iii)The term of the members and the special invitee shall be of two years.(iv)The quorum for the meeting including the Chairperson, but excluding the special invitee, shall be three.(v)In considering the grievances before it, the SGRC shall follow principles of natural justice.(vi)The SGRC shall send its report with recommendations, if any, to the concerned institution and a copy thereof to the aggrieved student, within a period of 15 days from the date of receipt of the complaint.(vii)Any student aggrieved by the decision of the Student Grievance Redressal Committee may prefer an appeal to the Ombudsperson, within a period of fifteen days from the date of receipt of such decision.
