Section 32(1) in The Shree Somnath Sanskrit University Act, 2005
(1)Any officer or employee of the University may be suspended, reduced in the rank, removed or his services may be terminated in case of his proved misconduct, improper behaviour, negligence in duty, or in case or charges of corruption, mismanagement, wilful default, behaviour unbecoming of an officer, or involvement in any kind of activity detrimental to the interests of the University at large being proved:Provided that no officer or employee shall be suspended, reduced in the rank, removed or his services may be terminated by the University unless,-(i)an opportunity of being heard is given by the University; and(ii)prior concurrence of the State Government is obtained.
