Section 28 in The M.P. State University Service Rules, 1983
28. Disciplinary proceedings.
(1)Subject to the provisions of sub-rules (2), (3) and-(4), the enactments and rules or in their absence, instruction regarding disciplinary proceedings, appeals, reviews, other remedies and representations against punishment as are applicable to the officers of the State Government for the time being, shall mutatis mutandis, apply to the officers of the Service.(2)The power to impose the punishment of dismissal or removal from Service or reduction in rank of the members of the Service shall vest with the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], The Kulpati of the University in which concerned member of the Service for the time being is serving shall be the competent authority to impose other penalties :Provided that in the case of the Registrar, only [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] shall be competent to impose any penalty whatever, except 'Censure';Provided further that it shall be necessary to consult the Commission before passing an order for the dismissal or removal from Service or reduction in rank in respect of any such member.(3)The authority competent to suspend or institute a departmental enquiry against a Registrar shall be the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.], and for all other officers of the Service the Kulpati of the University in which such other officer is for the time being serving.(4)Where the disciplinary proceedings against a member have been started by the Kulpati in accordance with the provision of sub-rule (3) and after the completion of enquiry he comes to a provisional conclusion that a penalty of dismissal or removal from Service or reduction in rank ought to be imposed, he shall refer the case alongwith his findings and recommendations to the [State Government] [Substituted by Notification No. 808-99-C-3-XXXVIII, dated 23-3-1999.] for orders.[Conduct Rules. [Inserted by Notification No. F-73-5-97-C-3-38, dated 15-7-1997.] - The provisions of the Madhya Pradesh Civil Services Conduct Rules, 1965 shall apply to the service.]
