Section 50(2) in The Gujarat Agricultural Universities Act, 2004
(2)No termination of service of such member not amounting to his dismissal or removal falling under sub-section (1) shall be valid unless-(a)he has been given a reasonable opportunity of showing cause against the proposed termination, and(b)such termination is approved by [the Board of Management] [Substituted 'the Vice-Chancellor' by Gujarat Act No. 9 of 2014, dated 25.7.2014.] or any officer of the University authorised by [the Board of Management] [Substituted 'the Vice-Chancellor' by Gujarat Act No. 9 of 2014, dated 25.7.2014.] in this behalf:Provided that nothing in this sub-section shall apply to any person who is appointed on probation or for a temporary period only.
