Section 51A(2) in The Gujarat University Act, 1949
(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 a temporary period only.]
