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[Cites 0, Cited by 0] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(1) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017

(1)In case, there is an allegation of serious misconduct against an employee of the University, the Vice- Chancellor may, if deemed fit, place such employee under suspension and report to the appointing authority for further action and directions.