Section 21 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
21. Removal of employees of the University.
(1)In case, there is an allegation of serious misconduct against an employee of the University, the Vice- Chancellor may, if deemed fit, place such employee under suspension and report to the appointing authority for further action and directions.(2)Notwithstanding anything contained in the terms of the contract appointment or in the other terms and conditions of service of the employees, the appointing authority, in respect of other employees, shall have the power to remove on grounds of misconduct, and/or malfeasance.(3)Save as aforesaid, the appointing authority, shall not remove employee without giving her/him three months notice in writing and in lieu thereof pay three months salary or a combination of two.(4)No teacher, member of the academic staff or other employee shall be removed under clause (2) or clause(3)unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him/her.The removal of a teacher, a member of the academic staff or other employee shall take effect from the date on which the order of removal is made.(5)Notwithstanding anything contained in the foregoing provisions of this Statute, a teacher, a member of the academic staff or other employee may resign from the university after giving one month's notice in case of temporary staff and three months notice in case of permanent staff, in writing to the Board of Governors or the appointing authority, as the case may be, or by paying one or three month's salary in lieu thereof;Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board of Governors, or the appointing authority, as the case may be.
