51A. [ Dismissal, removal, reduction and termination of service of staff of college, etc. [Section 51A was inserted by Gujarat 6 of 1973, section 49.]
(1)No member of the teaching, other academic and non teaching staff of [***] recognised or approved institution shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being heard in respect of those charges and until-(a)he has been given a reasonable opportunity of making representation on any such penalty proposed to be inflicted on him, and(b)the penalty to be inflicted on him is approved by the Vice-Chancellor or any other officer of the University authorised by the Vice-Chancellor in this behalf.(2)No termination of service of such member not amounting to his dismissal or removal falling under sub-section (1) shall be valid unless-(a)he has been given a reasonable opportunity of showing cause against the proposed termination, and(b)such termination is approved by the Vice-Chancellor or any officer of the University authorised by the Vice-Chancellor in this behalf:Provided that nothing in this sub-section shall apply to any person who is appointed for a temporary period only.]
