Section 27 in The Himachal Pradesh National Law University Act, 2016
27. Samadhan Committee.
(1)There shall be a Dispute Samadhan Committee to redress the dispute that may arise between the management and staff, management and students, teachers and students and teachers and management, comprising,-(a)the Vice-Chancellor or his nominee;(b)one member of the Executive Council, nominated by the Chancellor; and(c)one member, nominated by the Chancellor, who is not part of any of the council or committees to the University and who is a distinguished law academic with at least fifteen years' experience in a similar institution.(2)The Registrar shall be the convener of the Samadhan Committee.(3)Where the dispute relates to a complaint of sexual harassment, the Samadhan Committee shall be reconstituted by co-opting certain additional members consistent with the law relating to sexual harassment.(4)The Executive Council, or any smaller body, that may be constituted by it for this purpose, shall be the Appellate Authority.(5)The rules and regulations governing the functioning of the Samadhan Committee and the Appellate Authority shall be as framed by the Executive Council.
