Section 28(2) in The M.P. State University Service Rules, 1983
(2)The power to impose the punishment of dismissal or removal from Service or reduction in rank of the members of the Service shall vest with the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], The Kulpati of the University in which concerned member of the Service for the time being is serving shall be the competent authority to impose other penalties :Provided that in the case of the Registrar, only [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall be competent to impose any penalty whatever, except 'Censure';Provided further that it shall be necessary to consult the Commission before passing an order for the dismissal or removal from Service or reduction in rank in respect of any such member.
