Section 36(4) in Uttar Pradesh State Universities Act, 1973
(4)The Tribunal of Arbitration shall have the power -(i)to regulate its own procedure;(ii)to order re-instatement of the officer or teacher concerned; and(iii)to award salary to the officer or teacher concerned, after deducting therefrom such income which such officer or teacher might have otherwise derived during his suspension, removal, dismissal or termination from service.
