Section 36(2) in The U.P. State Universities (Centralised) Service Rules, 1975
(2)The power to start disciplinary proceedings and to impose -(a)the punishment of dismissal or removal from service or reduction in rank on the members of the Centralised Service shall vest in the State Government; and(b)other punishments shall vest in the Vice-Chancellor of the University in which the member of such service is for the time being posted :Provided that it shall be necessary to consult the Commission before passing an order imposing any of the punishments referred to in clause (a).
