Section 28(3) in The M.P. State University Service Rules, 1983
(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.
