Section 51A(1) in The Gujarat University Act, 1949
(1)No member of the teaching, other academic and non teaching staff of [***] recognised or approved institution shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and until-(a)he has been given a reasonable opportunity of making representation on any such penalty proposed to be inflicted on him, and(b)the penalty to be inflicted on him is approved by the Vice-Chancellor or any other officer of the University authorised by the Vice-Chancellor in this behalf.
