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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in The Gujarat Universities Services Tribunal Act, 1983

(3)A University employee aggrieved by an order of any penalty imposed on him under sub-section (1) may make an appeal to the Tribunal within a period of thirty days from the date of the order passed by the disciplinary authority.