Section 15 in The Gujarat Universities Services Tribunal Act, 1983
15. Suspension of University employee pending inquiry.
- Where a University employee is suspended pending any inquiry proposed to be held against him the employee shall during the period of suspension be entitled to such subsistence allowance and on such conditions as may be prescribed:Provided that where an order of suspension is made by an officer or authority, not being the disciplinary authority, the facts of such suspension together with the grounds therefor shall be communicated by the officer or as the case may be authority, within seven days after such suspension to the disciplinary authority and such suspension shall be subject to the ratification by the disciplinary authority within a period of forty-five days from the date of the receipt of the communication by the disciplinary authority and where such ratification is not communicated to the officer or authority making the order of
