Section 26 in The Centre for Environmental Planning and Technology University Act, 2005
26. Dismissal, removal, reduction and termination of service of staff of University.
(1)No member of the teaching, other academic and non-teaching staff of the University 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 resonable opportunity of being heard in respect of those charges.(2)An appeal from an order of dismissal, removal or reduction under Sub-section (1) or of termination shall lie to the President within ninety days from the date of the communication of such order and the decision of the President in such appeal shall be final.
