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[Cites 0, Cited by 0] [Section 38A] [Entire Act]

Union of India - Subsection

Section 38A(1) in The Visva-Bharati Act, 1951

(1)The Upacharya (Vice-Chancellor) may, by order in writing, place and adhyapaka or other member of the academic staff under suspension--
(a)where a disciplinary proceeding against such adhyapaka or other member is contemplated or is pending; or
(b)where a case against him in respect of any criminal offence is under investigation or trial.