Section 12(4)(ii) in Himachal Pradesh University Act, 1970

[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(4)(ii) in Himachal Pradesh University Act, 1970

(ii)the amount of subsistence allowance, may be reduced by a suitable amount, not exceeding fifty percent of the subsistence allowance admissible during the period of first three months, if in the opinion of the Chancellor, the period of suspension has been prolonged due to reasons, to be recorded in writing, directly attributable to the Vice-Chancellor; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 12(4)(ii) in Himachal Pradesh University Act, 1970