(2)If any teacher or member of the non-teaching staff of an affiliated college or any officer, teacher or other employee of the University refuses, without sufficient cause to the satisfaction of-• in the case of a teacher or a member of the non-teaching staff of an affiliated college, an officer not below the rank of Director of Collegiate Education authorised by the Government in this behalf; and• in the case of an officer, teacher or other employee of the University, the Vice- Chancellor,to do any work in connection with an examination conducted by the University when required to do by the competent officer or authority of the University, he shall, without prejudice to any other action that may be taken against him, forfeit his pay and allowances for the days on which he refused to do the work.Explanation. - Failure to comply with the requisition of the competent officer or authority of the University shall be deemed to be refusal for the purposes of this sub-section.
