Section 14(5) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982
(5)Where a college employee is suspended by the manager of a college pending any inquiry proposed to be held against him, the fact of such suspension together with the grounds therefor, shall be communicated by the manager of college to the Vice-Chancellor of the relevant University within a period of seven days after such suspension shall be subject to ratification by the Vice-Chancellor within a period of forty five days from the date of receipt of the communication in this behalf by the Vice-Chancellor and if such ratification is not communicated to the manager of the college by the Vice-Chancellor within such period, the suspension of the college employee shall cease to have effect on the expiry of such period:Provided that the college employee shall, during the period of suspension, be entitled to such subsistence allowance and on such terms and condition as may be prescribed.
