LexSection 34 — Right to appeal.
The Dr. Rajendra Prasad Central Agricultural University Act, 2016.
Every employee or student of the University or of a college or institution 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 Board against the decision of any officer or authority of the University or any college or an institution, as the case may be, and thereupon the Board may confirm, modify or reverse the decision appealed against.Open in Lexace · Ask the AI about this section