The Consortium of NLUs has constituted a Grievance Redressal Committee to receive and respond to any grievances that Candidates may have with respect to CLAT-2021.
In accordance with Para 7.3.15 of the Bye-Laws of the Consortium of National Law Universities and the Resolution of the Executive Committee of the Consortium dated 27th July, 2021, the Grievance Redressal Committee to redress the grievances about the CLAT 2021 is hereby constituted.
Grievances against the Final Answer Key shall be raised ONLY by those candidates
- who have raised Objections as per Notification dated July 23, 2021.
- However, any candidates my file his/her grievance on conduct of CLAT at their· respective Test centers.
All grievances shall be filed on or before 3 P.M. on July 30, 2021. To file a grievance, follow the process set out below:
1) Login to you CLAT Account
2) Click on Submit Grievance button
3) State the Nature of Grievance
4) State the Grievance (1000 Characters)
5) Upload Supporting Documents
6) Submit Declaration
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