Section 75 in University of Udaipur Officers (Conditions of Service) Rules, 1976
75. Suspension.
- (i) The appointing authority or any other authority empowered by the Committee in that behalf may place any officer under suspension:(a)Where disciplinary proceedings against him are contemplated or are pending: or(b)Where a case against him in respect of any criminal offence has resulted in arrest or conviction.(ii)An officer who is detained in custody, whether on a criminal charge or otherwise, for a period exceeding forty eight hours shall be deemed to have been suspended with effect from the date of his detention, on order of the appointing authority and shall remain under suspension until further orders.(iii)Where the penalty of dismissal, removal or compulsory retirement from service imposed upon an officer under suspension is set aside, in appeal, or on review under these rules and the case is remitted for further enquiry or action or with any other directions, the order of his suspension shall be deemed to have continued in force on and from the date of the original order of dismissal, removal or compulsory retirement and shall remain in force until further orders.(iv)An order of suspension made or deemed to have been made under this rule may at any time be revoked by the authority which made or is deemed to have made it or by any superior authority.
