(5)If, on petition by any person directly affected, or suo motu, the Chancellor after making or having made such inquiries or obtaining or having obtained such explanations as may be or may have been necessary, is satisfied that the appointment of a Teacher of the University, made by any authority or officer of the University at any time on or after the 1st day of January, 1971, was not in accordance with the law at that time in force, the Chancellor, may by order, notwithstanding anything contained in the contract relating to the conditions of service of such Teacher direct the Vice- Chancellor to terminate his appointment after giving him one month's notice or one month's salary in lieu of such notice, and the Vice-Chancellor shall forthwith comply and take steps for a fresh selection to be made. The person whose appointment has been so terminated shall be eligible to apply again for the same post.
