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State of Uttarakhand - Section

Section 36 in Uttaranchal University Act, 2012

36. Right to Appeal.

- Every employee of the University or of an constituent college, Regional Centre, Study Centre and Career Academy Centre,/ shall notwithstanding anything have a right to appeal within such time as may be prescribed, to the Board of Management against the decision of any officer or authority of the University or of the Principal of any such Constituent college, Regional Centre, Study Centre, Career Academy Centre as the case may be and thereupon the Board of Management may confirm, modify or change the decision appealed against.