Section 49 in Gujarat University (Amendment) Act, 1972
49. Insertion of new section 51A in Bom. 50 of 1949.- In the principal Act, after section 51, the following section shall be inserted, namely:-
"51A. Dismissal, removal, reduction and termination of service of staff of college, etc.- (1) No member of the teaching, other academic and non-teaching staff of an affiliated college and recgonised or approved institution shall be dismissed or removed or reduced in rank except after an inquiry in which he has been informed of the charges against him and given a reasonable opportunity of being beard in respect of those charges and until-(a)no has been given a reasonable opportunity of making representation on any such penalty proposed to be inflicted on him, and(b)the penalty to be inflicted on him is approved by the Vice-Chancellor or any other officer of the University authorised by the Vice-Chancellor in this behalf.(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 Vice-Chancellor or any officer if the University authorised by the Vice-Chancellor in this behalf:Provided that nothing in this sub-section shall apply to any person who is appointed for a temporary period only".
