Section 100(ii) in University of Udaipur Teachers (Conditions of Service) Rules, 1976
(ii)If the Chancellor proposes to impose any of the penalties specified in clauses (iv) to (vii) of rule 83 in case where an enquiry has not been held, he shall, direct that such inquiry be held and thereafter on consideration of the proceeding of such inquiry and after giving the teacher an opportunity of making any representation which he may wish to make against such penalty, pass such orders as he may deem it.
