Section 13(16) in Pandit Bhagwat Dayal Sharma University of Health Sciences Rohtak Act, 2008
(16)Any employee of the University, who is aggrieved by the decision of the Executive Council or the Vice-Chancellor in respect of any disciplinary action taken against him, may address a memorial to the Chancellor in such manner, as may be prescribed by the Statutes and the decision of the Chancellor shall be final.
