Section 32 — Right to appeal.

The University of Hyderabad Act, 1974
Every employee or student of 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 Executive Council against the decision of any officer or authority of the University and thereupon the Executive Council may confirm, modify or reverse the decision appealed against.

Official Hindi (PDF) ↗

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