Section 39 in Dr. Abdul Haq Urdu University Act, 2016
39. Grievance Redressal Committee for Students.
(1)The Executive Council shall constitute a Grievance Redressal Committee for all its constitute and affiliated colleges to resolve the grievances of the students. The constitution, term, functions, meaning and procedure for redressal of grievances shall be as provided and detailed in the University Grants Commission Regulations on this subject, and in accordance with the Statute made for the purpose. The University / College shall comply with the decisions of the Grievance Redressal Committee.(2)The Vice-Chancellor shall constitute a Grievance Redressal Committee consisting of five members for an individual College or a group of Colleges keeping in view the location of the College (s). The Committee shall consist of,-(a)a senior Professor of the University-Chairperson;(b)three senior Teachers drawn from the affiliating Colleges on rotation basis to be nominated by the Vice-Chancellor; and(c)a student representing the college where the grievance has occurred to be nominated, based on academic merit, by the concerned college - special invitee.(3)The University shall have a 'Students Grievance Redressal Portal' to facilitate the students / complainants to lodge their grievance send reminders and view the status of action taken regarding their grievances.(4)Any person or college aggrieved by the decision of the Grievance Redressal Committee may prefer to appeal to the Executive Council within one month from the date of communication of its decision. The decision of the Executive Council thereon shall be final.
