Section 16(1) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
(1)(a)The Registrar shall have power to take disciplinary action against such of the employees excluding teachers and the academic staff as may be specified in the orders of the Syndicate and to suspend them pending inquiry, to administer warnings to them or to impose on them penalty of censure or withholding of increments.Provided that no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalty specified in clause (a).(c)In any case, where the inquiry discloses that punishment beyond the powers of the Registrar is called for, the Registrar shall upon conclusion at the inquiry make a report to the Vice-Chancellor along with his recommendations.Provided that an appeal shall lie to the Syndicate against an order of the Vice-Chancellor imposing penalty.(d)No appeal under clause (b) or clause (c) shall be preferred after the expiry of sixty days from the date on which the order appealed against was received by the appellant.
