Section 31(2) in The Jadavpur University Act, 1981
(2)[ Any appeal from an employee of the University against an order of termination of his service in a disciplinary proceeding instituted, continued and concluded in the manner prescribed by Statutes shall be referred to the Tribunal and shall be decided and disposed of by the Tribunal:] [[Sub-Section (2) substituted by W.B. Act 5 of 1983, which was earlier as under:-'(2) Any appeal from an employee of the University in a disciplinary matter shall be referred to the Tribunal and shall be decided and disposed of by the Tribunal.'.]]Provided that any other appeal from an employee of the University in a disciplinary matter shall be disposed of in the manner prescribed by Statutes.
