Section 34 in Venkateshwara Open University Act, 2012
34. Right to Appeal.
(1)Any student or candidate for an examination, whose name has been removed from the rolls of the University by the orders or resolutions of the Academic Council, Proctorial Board or Controller of Examinations as the case may be, and who has been debarred from appearing at the examinations for more than one year, may within ten days of the date of receipt of such order or copy of such resolution by him in writing appeal to the Vice-Chancellor to reverse the decision of the aforesaid authorities or the concerned committee. as the case may be.(2)Any decision taken by the Vice-Chancellor shall be final.
