(2)(a)The Registrar shall have power to take disciplinary action against such of the employees, excluding teachers of the University and academic staff, as may be sped Red in the orders of the Syndicate and to suspend them pending inquiry, to administer warnings to them or to impose on them the penalty of censure or withholding of increment;Provided that no such penally shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed; to be taken in regard to him:(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified in clause (a);(c)In any case where the inquiry discloses that punishment beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor along with his recommendations:Provided that an appeal shall lie to the Syndicate against an order of the Vice Chancellor imposing any penalty ;(d)No appeal under clause (b) or clause (c) shall be preferred after me expiry of sixty days from the date on which the order appealed against was received by the appellant.
