Section 36(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

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State of Chattisgarh - Subsection

Section 36(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(2)An employee of the Vishwavidyalaya (including an officer, teacher or service personnel) shall not engage in activities outside the Vishwavidyalaya when any such activity does or is likely to result in damage to the best interest of the Vishwavidyalaya. Questions on the propriety of any such activity shall be considered by the authority indicated herein. If an activity is found not to be in the best interests of the Vishwavidyalaya, the authority shall recommend to the Board, through the Vice-Chancellor, that the employee does not engage or cease to engage in such activity. The decision of the Board shall in this matter be final and transmitted in writing to the employees :-

Officers	Administrative Council
Teachers	Academic Council
Service Personnel	Administrative Council.

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State of Chattisgarh - Subsection

Section 36(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987