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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(3) in The Madhya Pradesh State University Service Rules, 1983

(3)The authority competent to suspend or institute a departmental enquiry against a Registrar shall be the [State Government], and for all other officers of the Service the Kulpati of the University in which such other officer is for the time being serving.