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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Himachal Pradesh - Subsection

Section 27(3) in Himachal Pradesh Technical University Act, 2014

(3)Save as aforesaid, the Board, or the Appointing Authority, as the case may be, shall not be entitled to remove any Teacher or any other employee except for a justified cause and after giving three months' notice to the person concerned or payment of three months salary to him in lieu thereof.