Section 18 in The Statutes of the Punjabi University
18. Removal of a member of the Senate, the Syndicate, the Academic Council or of an Officer.
(1)Any member of the Senate, the Syndicate, the Academic Council may be removed by the Chancellor on the recommendation of the Senate, the Syndicate or the Academic Council, as the case may be, made by a majority of not less than three-fourth of its members on either of the following grounds, namely :(a)the member has become incapable of performing his duties; and(b)the member has been convicted by a Court of Law of an offence which, in the opinion of the Senate, the Syndicate or the Academic Council, as the case may be, involves moral turpitude.(2)Notwithstanding anything contained in the terms of his appointment, any officer of the University, salaried or otherwise, may be removed from that office by the Authority which is competent to fill the vacancy on either of the following grounds namely :-(a)the officer has become incapable of performing his duties; and(b)the officer has been convicted by a court of Law of an offence which, in the opinion of the Senate, the Syndicate, or the Academic Council, as the case may be, involves moral turpitude.This clause shall also apply to an officer appointed on contract.
