Section 24(3c) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(3c)No payment under sub-section (3-b) shall be made unless the Vice-Chancellor furnishes a certificate that he is not engaged in any other employment, business, profession or vocation; and"Provided that in the event of taking any action on a report of an enquiry under section 8 or section 8-A of this Act, as the case may be, no further enquiry shall be necessary under this sub-section but the Vice-Chancellor shall be afforded an opportunity of being heard after making him available a copy of enquiry report".
