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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Himachal Pradesh - Subsection

Section 32(2)(c) in The Himachal Pradesh National Law University Act, 2016

(c)subject to the provisions of clause (d) of sub-section (8) of section 31, have the power to appoint, with the approval of the Vice-Chancellor, the non-teaching staff, including employees of last grade service and contingent staff in pursuance of the recommendations of the Selection Committee, appointed for that purpose, in the manner prescribed by regulations. He shall be the competent authority to take disciplinary action against such employees in accordance with such procedure as may be prescribed by regulations;