Section 100 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
100. Chancellor's power to review.
- Notwithstanding anything contained in these rules, the Chancellor may, within three years from the date of penal order sought to be reviewed, on his own motion or otherwise after calling for the records of the case, review any order made under these rules and where considered necessary:-(a)confirm, modify or set aside, the order:(b)impose any penalty or set aside, reduce, confirm or enhance the penalty imposed by the order;(c)remit the case to the authority which made the order or to any other authority directing such further action or inquiry as he considers proper in the circumstances of the case: or(d)pass such orders as he deems fit:Provided that-(i)an order imposing or enhancing a penalty shall not be passed unless the person concerned has been given an opportunity of making any representation which he may wish to make against such enhanced penalty.(ii)If the Chancellor proposes to impose any of the penalties specified in clauses (iv) to (vii) of rule 83 in case where an enquiry has not been held, he shall, direct that such inquiry be held and thereafter on consideration of the proceeding of such inquiry and after giving the teacher an opportunity of making any representation which he may wish to make against such penalty, pass such orders as he may deem it.
