Section 36(5)(iii) in The U.P. State Universities (Centralised) Service Rules, 1975

[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(5)(iii) in The U.P. State Universities (Centralised) Service Rules, 1975

(iii)direct the Vice-Chancellor of the University in which such member is for the time being posted to start and conclude the inquiry against such member and inform the State Government of the result thereof or, as the case may be, refer the case to the State Government for its final order under clause (a) of sub-rule (3).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 36(5)(iii) in The U.P. State Universities (Centralised) Service Rules, 1975