Every employee or student of the University or of a College or an Institution or a Study Centre established or maintained by the University shall,notwithstanding anything contained in this Act, have a right to appeal within such time, as may be prescribed by the Statutes to the Chancellor against the decision of any officer or authority of the University, or of the Principal or the Management of any College or Institution or Study Centre, as the case may be, and thereupon, the Chancellor may confirm, modify or reverse the decision appealed against.
