Section 50(1) in The Gujarat Agricultural Universities Act, 2004
(1)No member of the teaching, other academic and non-teaching staff of [the University] [Substituted 'a college' by Gujarat Act No. 9 of 2014, dated 25.7.2014.] 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 unless the penalty to be inflicted on him is approved by [the Board of Management] [Substituted 'the Vice-Chancellor' by Gujarat Act No. 9 of 2014, dated 25.7.2014.] or any other officer of the University authorised by [the Board of Management] [Substituted 'the Vice-Chancellor' by Gujarat Act No. 9 of 2014, dated 25.7.2014.] in this behalf.
