Section 68 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
68. Dismissal, removal, reduction and termination of service of staff, etc.
(1)No member of the teacher and other academic and non-teaching staff of a recognised or approved institution shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and until-(a)he has been given a reasonable opportunity of making representation on any such penalty proposed to be inflicted on him, and(b)the penalty to be inflicted on him is approved by the Vice-Chancellor or any other officer of the University authorised by the Vice-Chancellor in this behalf.(2)No termination of service of such member not amounting to his dismissal or removal falling under sub-section (1) shall be valid unless-(a)he has been given a reasonable opportunity of showing cause against the proposed termination; and(b)such termination is approved by the Vice-Chancellor or any officer of the University authorised by the Vice-Chancellor in this behalf.Provided that, nothing in this sub-section shall apply to any person who is appointed for purely temporary period only.
