Section 93(ii) in University of Udaipur Officers (Conditions of Service) Rules, 1976
(ii)If the Chancellor proposes to impose any of the penalties specified in clauses (iv) to (vii) of rule 76 in case where an enquiry has not been held, he shall, direct that the inquiry be held and thereafter on consideration of the proceeding of such inquiry and after giving the officer an opportunities of making any representation which he may wish to make against such penalty, pass such orders as he may deems fit.
