Section 25(iii) in The Rajiv Gandhi National University of Law, Punjab Act, 2006
(iii)have the power to appoint with the approval of the Vice- Chancellor, the non-teaching staff including employees of the last grade service and contingent staff in pursuance of the recommendations of the Selection Committee, appointed for that purpose, in the prescribed manner. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure, as may be prescribed;
