Section 44 in The Uttar Pradesh State Sports University Act, 2021
44. Dismissal renewal reduction or termination of service of state of University. -
(1)Every employee of the University shall be appointed under a written contract, which shall be lodged with the University and a copy of which shall be furnished to the employer concerned.(2)Any dispute consing out of the contract between the University and any employee shall, at the request of the employee, be referred to a tribunal of Arbitration consisting of one member appointed by the Executive Council, one member nominated by the employee concerned and one arbitrator appointed by the State Government.(3)The decision of the Tribunal shall be final and no suit shall be in any civil court in respect of the matters decision decided by the Tribunal:Provided that nothing in this sub-section shall preclude the employee from availing of judicial remedies available under Articles 32 and 226 of the Constitution.(4)Every request made by the employee under sub-section (2) shall be deemed to be a submission to arbitration upon the terms of this section within the meaning of the Arbitration and Conciliation Act, 1996 (Act no. 26 of 1996).(5)No officers or employee or member of the teaching, non-teaching and other academic staff of the University shall be dismissed or removed or reduced in rank except after an inquiry in which he/she has been informed of the charges against him/her and after giving a reasonable opportunity of being heard in respect of those charges.(6)An appeal against an order of dismissal, removal or reduction in rank under sub-section (1) or of termination of service shall be made to the Vice-Chancellor within ninety days from the date of communication of such order and the decision of the Vice-Chancellor in such appeal shall be final.
