Section 27 in Himachal Pradesh Technical University Act, 2014
27. Removal of employees.
(1)Where there is an allegation of serious misconduct against a Teacher or any other employee of the University, the Vice-Chancellor may, in case of Teacher, or the Authority competent to appoint (hereinafter referred to Appointing Authority) in case of any other employee, as the case may be, by order in writing, place such Teacher or other employee, as the case may be, under suspension and shall forthwith report to the Board the circumstances under which the order was made.(2)Notwithstanding anything contained in the terms of contract appointment or any other terms and conditions of service of the employee, the Board in respect of Teacher, and the Appointing Authority, in respect of other employees, as the case may be, shall have the power to remove the Teacher or other employee, as the case may be, on grounds of mis-conduct.(3)Save as aforesaid, the Board, or the Appointing Authority, as the case may be, shall not be entitled to remove any Teacher or any other employee except for a justified cause and after giving three months' notice to the person concerned or payment of three months salary to him in lieu thereof.(4)No Teacher or other employee shall be removed under clause (2) or clause (3) unless he has been given a reasonable opportunity of showing the cause against the action proposed to be taken in regard to him.(5)The removal of Teacher or other employee shall take effect from the date on which the order of removal is made.(6)Notwithstanding anything contained in the foregoing provisions of this Act, the Teacher or other employee may resign, -(a)if he is a permanent Teacher or employee, only after giving three months notice in writing to the Board or the Appointing Authority, as the case may be, or by paying three months salary in lieu thereof; andor(b)if he is a temporary Teacher or employee only after giving one month notice to the Board or the Appointing Authority, as the case may be, or by paying one month salary in lieu thereof :Provided that such resignation shall take effect only from the date on which the resignation is accepted by the Board or the Appointing Authority, as the case may be.Chapter - V Funds of The University, Accounts, Audit and Inspections
