Section 68 in Uttar Pradesh State Universities Act, 1973
68. Reference to the Chancellor
. - If any question arises whether any person has been duly elected or appointed as, or is entitled to be, member of any authority or other body of the University, or whether any decision of any authority or officer of the University [(including any question as to the validity of a Statute, Ordinance or Regulation, not being a Statute or Ordinance made or approved by the State Government or by the Chancellor)] [Inserted by Uttar Pradesh Act No. 21 of 1975.] is in conformity with this Act or the Statutes or the ordinance made thereunder, the matter shall be referred to the Chancellor and the decision of the Chancellor thereon shall be final :Provided that no reference under this section shall be made -(a)more than three months after the date when the question could have been raised for the first time;(b)by any person other than an authority or office of the University or a person aggrieved :Provided further that the Chancellor may in exceptional circumstances -(a)act suo motu or entertain a reference after the expiry of the period mentioned in the preceding proviso;(b)where the matter referred relates to a dispute about the election and the eligibility of the person so elected is in doubt, pass such orders of stay as he thinks just and expedient;(c)[ * * *] [Omitted by Uttar Pradesh Act No. 5 of 1977.][68A. Power of Vice-Chancellor to enforce his order against Management. - (1) Where a decision of the Management of an affiliated or associated college to dismiss, remove or to reduce a teacher in rank or to punish him in any other manner or to terminate his services, has not been approved by the Vice-Chancellor or where an order of suspension of such teacher has been stayed, revoked or modified by the Vice-Chancellor in accordance with the provisions of this Act or of an Act repealed by Section 74, and the Management has committed default in paying the salary of such teacher which became due to him in consequence of the Vice-Chancellor's order, the Vice-Chancellor may pass an order, requiring the Management to pay the amount of salary as may be specified in the order and during the period of suspension, may also require the management to pay the suspension allowance at the rate of one-half of the salary payable, if the said amount has not been paid.(2)In any such case as is referred to in sub-section (1), the Vice-Chancellor may also order reinstatement of the teacher concerned subject to such terms and the conditions as he thinks fit.(3)The amount of salary or suspension allowance required to be paid under an order of the Vice-Chancellor under sub-section (1) shall on a certificate issued by him to the effect, be recoverable by the Collector as arrears of land revenue.(4)Every order of .he Vice-Chancellor under sub-section (2) shall be executable by the lowest Civil Court having territorial jurisdiction, as if it were a decree of that Court.(5)No suit shall lie against any Management or teacher in respect of any matter for which a relief can be granted by the Vice-Chancellor under this Section.] [Inserted by U.P Act No. 5 of 1977.][69. Bar of suit. - No suit or other legal proceedings shall lie against the State Government or the Director of Education (Higher Education) or the Deputy Director (as defined in Section 60-A) or the Authorised Controller or the University or any officer, authority or body thereof in respect of anything done or purported or intended to be done in pursuance of the Act or the rules or the Statutes or the Ordinances made thereunder.] [Substituted by Uttar Pradesh Act No. 21 of 1975.]
