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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(3) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

(3)The Commission shall develop an appropriate mechanism for receipt and redressal of grievances of students and parents, and direct the private institution to set-up a proper Grievances Redressal mechanism for redressal of complaints reported to the Commission. Such complaints shall be redressed within the time fixed by the Commission with details of the steps taken by the institution to redress such complaint.