Section 35 in Bhagwant Global University Act, 2016
35. Right to appeal.
- Every employee or student of the University or of a Constituent Collage, Regional Centre, Study, Centre and Career Academy Centre's shall, notwithstanding anything contained in this Act, 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 Collage, Regional Centre, Study centre and Career Academy Centre's as the case may be and there upon the Board of Management may confirm, modify or change the decision appealed against.
