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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(2) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(2)Notwithstanding anything contained in the terms of the contract appointment or in the other terms and conditions of service of the employees, the appointing authority, in respect of other employees, shall have the power to remove on grounds of misconduct, and/or malfeasance.