Section 36(5)(ii) in The U.P. State Universities (Centralised) Service Rules, 1975

[Cites 0, Cited by 0] [Section 36(5)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(5)(ii) in The U.P. State Universities (Centralised) Service Rules, 1975

(ii)direct the Vice-Chancellor of the first-mentioned University to start and conclude the inquiry in accordance with clause (b) of the said sub-rule or , as the case may be, refer the case to the State Government for its final order under clause (a) of sub-rule (3); or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 36(5)(ii) in The U.P. State Universities (Centralised) Service Rules, 1975