Section 27(1) in Himachal Pradesh Technical University Act, 2014
(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.
