Section 27(2) in Himachal Pradesh Technical University Act, 2014
(2)Notwithstanding anything contained in the terms of contract appointment or any other terms and conditions of service of the employee, the Board in respect of Teacher, and the Appointing Authority, in respect of other employees, as the case may be, shall have the power to remove the Teacher or other employee, as the case may be, on grounds of mis-conduct.
