LexSection 36B — Right to appeal.
The Aligarh Muslim University Act, 1920
1 [36B. Right to appeal.-- 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.]Open in Lexace · Ask the AI about this section