Section 36(5) in The U.P. State Universities (Centralised) Service Rules, 1975
(5)Where the Vice-Chancellor of any University wants to start disciplinary proceeding against a member of the Centralised Service, who has been transferred to some other University, he shall submit a report to the State Government to that effect, and thereupon, the State Government may -(i)itself proceed in accordance with clause (a) of sub-rule (2); or(ii)direct the Vice-Chancellor of the first-mentioned University to start and conclude the inquiry in accordance with clause (b) of the said sub-rule or , as the case may be, refer the case to the State Government for its final order under clause (a) of sub-rule (3); or(iii)direct the Vice-Chancellor of the University in which such member is for the time being posted to start and conclude the inquiry against such member and inform the State Government of the result thereof or, as the case may be, refer the case to the State Government for its final order under clause (a) of sub-rule (3).
