Section 39(1) in Uttar Pradesh Private Universities Act, 2019
(1)An aggrieved person may prefer an appeal to the Chancellor/ President against any decision of an officer or authority of the University within a period of three months from the date of receipt of such decision:Provided that the Chancellor/President shall have power to condone the delay if he is satisfied that the appellant for sufficient reasons could not have preferred his appeal within the stipulated time.
