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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6) in First Statutes of the National Institute of Design, Ahmedabad

(6)Faculty members aggrieved with the recommendations of the Core Evaluation Committee may represent for review of decisions by the Committee or appeal to the Governing Council detailing their grievances. The decision of the Committee on the review application or the decision of the Governing Council on appeal shall be conveyed to the faculty member concerned within sixty days:Provided that an aggrieved faculty member may be given an opportunity, with the prior approval of the Chairman, to personally present his case by the Governing Council, if so desired by the faculty member.