79A. Duty of teachers, etc., in connection with the University Examinations.
(1)It shall be the duty of a teacher or a member of the non-teaching staff of an affiliated college or an officer, teacher, or other employee of the University to do any work in connection with an examination conducted by the University, which he is required by the competent officer or authority of the University to do.(2)If any teacher or member of the non-teaching staff of an affiliated college or any officer, teacher or other employee of the University refuses, without sufficient cause to the satisfaction of,-(a)in the case of a teacher or a member of the non-teaching staff of an affiliated college, an officer not below the rank of Deputy Director of Collegiate Education authorised by the Government in this behalf; and(b)in the case of an officer, teacher or other employee of the University, the Vice-Chancellor, to do any work in connection with an examination conducted by the University, when required to do so by the competent officer or authority of the University, he shall, without prejudice to any other action that may be taken against him, forfeit his pay and allowances for a period of two months commencing on the date of commencement of the examinationExplanation. - Failure to comply with the requisition of the competent officer or authority of the University shall be deemed to be refusal for the purposes of this sub-section.(3)An order of forfeiture under sub-section (2) shall be made,-(a)in the case of a teacher or a member of the non-teaching staff of an affiliated college, by the officer authorised under clause (a) of the said sub-section; and(b)in the case of an officer, teacher or other employee of the University, by the Vice-Chancellor.(4)No order of forfeiture shall be made under sub-section (3) without giving the person who may be affected thereby an opportunity of being heard(5)Any person aggrieved by an order referred to in sub-section (4), may, within sixty days from the date on which a copy of such order is served on him, appeal to the Appellate Tribunal, and the Appellate Tribunal may, after giving the parties an opportunity of being heard and after such further inquiry as may be necessary, pass such order thereon as it deems fit.
