Section 23 in Uka Tarsadia University First Statutes, 2012
23. Removal of employees of the University.
- (23.1) where there is an allegation of serious misconduct against a teacher, a member of the academic staff or any other employee of the University, the Provost may, in the case of a teacher or a member of the academic staff, or the authority competent to appoint (hereinafter referred to as appointing authority) in the case of any other employee, as the case may be, by order in writing, place such teacher, member of the academic staff or other employee as the case may be, under suspension and shall forthwith report to the Board of Management the circumstances in which the order was made.(23.2) Notwithstanding anything contained in the terms of the contract of appointment or in other terms of conditions of service of the employees, the Board of Management in respect of teachers and other academic staff, and the appointing authority, in respect of other employees, as the case may be, shall have the power to remove a teacher or a member of the academic staff or other employee, as the case may be, on grounds of misconduct.(23.3) No teacher, member of the academic staff or other employee shall be removed under clause (22.2) unless he/she has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him/her.(23.4) The removal of a teacher, a member of the academic staff or other employee shall take effect from the date on which the order of removal is made.(23.5) Not withstanding anything contained in the foregoing provisions of this Statute, a teacher, a member of the academic staff or other employee may resign -(i)if s/he is a permanent employee, only alter giving three months' notice in writing to the Board of Management or the appointing authority, as the case may be, or by paying three months' salary in lieu thereof; or(ii)if s/he is not a permanent employee, only after giving one month's notice in writing to the Board of Management or the appointing authority, as the case may be, or by paying one month's salary in lieu thereof:Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board of Management, or the appointing authority, as the case may be.
