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State of Punjab - Section

Section 36 in Panjab University Act, 1947

36. Cancellation of the appointment of Fellows.

- The Government may, on the recommendation of the Senate supported by at least two-thirds of the whole of number of Fellows, cancel the appointment of any person appointed or elected a Fellow of the University. As soon as such order is notified in the official Gazette, the person so appointed or elected shall cease to be a fellow, and he shall not be eligible for re-appointment or re-election until the disqualification has been removed by the Government by notification.