31. Removal of employees other than teachers. - (1) Notwithstanding anything contained in the terms of his contract of service or of his appointment, an employee of the University, other than a teacher, may be removed by the authority which is competent to appoint the employee-
(a)if he is of unsound mind or is a deaf-mute or suffers from contagious leprosy;(b)if he is an undischarged insolvent;(c)if he has been convicted by a Court of law of any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months ;(d)if he is otherwise guilty of misconduct:Provided that no officer of the University shall be removed from his office unless a resolution to that effect is passed by the Syndicate by a majority of two-thirds of its members present and voting.(2)No such employee shall be removed under Clause (1) until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him.(3)Where the removal of such employee is for a reason other than that specified in sub-clause (c) or sub-clause (d) of Clause (1), he shall be given three month's notice in writing or paid three month's salary in lieu of notice.(4)Notwithstanding anything contained in these Statutes, an employee of the University, not being a teacher, shall be entitled to resign-(i)in the case of a permanent employee, only after giving three months, notice in writing to the appointing authority or paying to the University three months salary in lieu thereof ;(ii)in any other case, only after giving one month's notice in writing to the appointing authority or paying to the University one month's salary in lieu thereof.
