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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(3)(a) in The U.P. State Universities (Centralised) Service Rules, 1975

(a)by the Vice-Chancellor and after the completion of inquiry, he comes to a provisional conclusion that a punishment referred to in clause (a) of sub-rule (2) is called for, he shall refer the case along with his findings and recommendations to the State Government for orders;