Section 36(3) in The U.P. State Universities (Centralised) Service Rules, 1975
(3)Where disciplinary proceedings against a member of the Centralised Service have been started in accordance with the provisions of sub-rule (2) -(a)by the Vice-Chancellor and after the completion of inquiry, he comes to a provisional conclusion that a punishment referred to in clause (a) of sub-rule (2) is called for, he shall refer the case along with his findings and recommendations to the State Government for orders;(b)by the State Government and, during or after the completion of inquiry, it comes to a provisional conclusion that a punishment to which clause (b) of sub-rule (2) applies is called for, it shall refer the case to the Vice-Chancellor who shall pass such orders as he deems fit, and shall send a report of the action taken to the State Government.
