Section 28(4) in The M.P. State University Service Rules, 1983
(4)Where the disciplinary proceedings against a member have been started by the Kulpati in accordance with the provision of sub-rule (3) and after the completion of enquiry he comes to a provisional conclusion that a penalty of dismissal or removal from Service or reduction in rank ought to be imposed, he shall refer the case alongwith his findings and recommendations to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] for orders.[Conduct Rules. [Inserted by Notification No. F-73-5-97-C-3-38, dated 15-7-1997.] - The provisions of the Madhya Pradesh Civil Services Conduct Rules, 1965 shall apply to the service.]
