Section 33 in North East Adventist University Act, 2015
33. Right to appeal.
- Every employee or student of the University or of a constituent college 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 college and thereupon the Board of Management may confirm, modify or change the decision appealed against.
