(5)Notwithstanding the terms of contract between the University and an adhyapaka, or other member of the academic staff, appointed by the University, such adhyapaka or other member of the academic staff may resign his office--(a)where he is permanent, by giving three months' notice in writing to the Karma-Samiti (Executive Council) or by paying to the University three months' salary in lieu of such notice; or(b)where he is not permanent, one month's notice in writing to the Karma-Samiti (Executive Council) or by paying to the University one month's salary in lieu of such notice:Provided that if the Karma-Samiti (Executive Council) so permits, the period of three months' notice or of one month's notice, as the case may be, may be reduced or waived:Provided further that such resignation shall take effect from the date on which it is accepted by the Karma-Samiti (Executive Council).Explanation.--"Suspension" shall not be deemed to be a punishment within the meaning of this section."]
