Section 10(6) in Biju Patnaik University of Technology Act, 2002
(6)Subject to the provisions of this Act and the Statutes, the Vice-Chancellor shall have the power;-(a)to make appointment to plaits below the rank of Assistant Registrar and of non-teaching employees or to such posts as may be prescribed and specify their duties;(b)to suspend, dismiss or otherwise punish any employee of the University below the rank of Assistant Registrar including nonteaching employees; and(c)to take disciplinary action against students of the University:Provided that he may delegate any, of the powers under this sub-section to the Registrar.
