Section 16(ix) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(ix)to entertain, adjudicate and to redress any grievances of the Officer of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], the teacher, the students and employees who may, for any reason, feel aggrieved;
