Section 68(2) in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
(2)No termination of service of such member not amounting to his dismissal or removal falling under sub-section (1) shall be valid unless-(a)he has been given a reasonable opportunity of showing cause against the proposed termination; and(b)such termination is approved by the Vice-Chancellor or any officer of the University authorised by the Vice-Chancellor in this behalf.Provided that, nothing in this sub-section shall apply to any person who is appointed for purely temporary period only.
