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State of Kerala - Section

Section 71 in Kerala University of Health Sciences Act, 2010

71. Board of Adjudication.

(1)There shall be a Board of Adjudication for hearing the grievances and complaints of the students ort academic matters concerning the examination, evaluation, results and other related matters referred to it by any authority of the University.
(2)The Board shall consist of the following members;
(i) Pro-Vice Chancellor .. Chairman;
(ii) Dean Students' Affairs .. Member;
(iii) three Members of the Governing Council nominatedby the Vice-Chancellor .. Members.
(iv) one representative to be elected from among themembers of the General Council of the University Student'sUnion-Member. His term shall be for one year from the date ofappointment.
(3)The procedure for receiving complaints and settlement thereof shall be as naay be prescribed by the Statutes.