(3)(a)The Registrar shall have the power to take disciplinary action against such of the employees of the University, excluding the Teachers and academic staff as may be specified in the orders of the Executive Council, and to suspend them pending inquiry, administer warnings to them or impose on them the penalty of censure or withholding of increments :Provided that, no such penalty shall be imposed unless the person concerned has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(b)An appeal shall lie to the Vice-Chancellor against any order of the Registrar imposing any of the penalties specified above.(c)Where the inquiry discloses that a punishment beyond the powers of the Registrar is called for, the Registrar shall, upon conclusion of the inquiry, make a report to the Vice-Chancellor together with his recommendations :Provided that, an appeal shall lie to the Executive Council against an order of the Vice-Chancellor imposing any penalty.
