Section 12D(4) in Himachal Pradesh University Act, 1970
(4)A person appointed as Pro-Vice-Chancellor shall retire from office if during the term of his office or any extension there of, he completes the age of 65 years.(4-a) The Chancellor, by general or special order, may place the Pro-Vice-Chancellor under suspension;(a)where an enquiry under sub-section (5) of this section is contemplated or is pending; or(b)where, in the opinion of the Chancellor, he was engaged himself in activities prejudicial to the interest of the University; or(c)where a case against him in respect of any criminal offence is under investigation, inquiry or trial; or(d)where his continuance in office will prejudice the investigation, inquiry or trial (e.g. apprehended tempering with documents or to influence witnesses).(4-b) The Pro-Vice-Chancellor under suspension shall be entitled to a subsistence allowance at an amount equal to leave salary which the Pro-Vice-Chancellor would have drawn if he had been on leave on half average pay or on half pay and in addition, dearness allowance, if admissible on the basis of such leave salary:Provided that where the period of suspension exceeds three months, the Chancellor shall be competent to vary the amount of subsistence allowance for any period subsequent to the period of the first three months as follows:(i)the amount of subsistence allowance may be increased by a suitable amount, not exceeding fifty percent of the subsistence allowance admissible during the period of first three months, if, in the opinion of the Chancellor, the period of suspension has been prolonged for reasons to be recorded in writing, not directly attributable to the Pro- Vice-Chancellor;(ii)the amount of subsistence allowance, may be reduced by a suitable amount, not exceeding fifty percent of the subsistence allowance admissible during the period of first three months, if in the opinion of the Chancellor, the period of suspension has been prolonged for reasons, to be recorded in writing, directly attributable to the Pro-Vice-Chancellor; and(iii)the rate of dearness allowance shall be based on the increased or, as the case may be, the decreased amount of subsistence allowance admissible under clause (i) and (ii).(4-c) No payment under sub-section (4-b) shall be made unless the Pro-Vice-Chancellor furnishes a certificate that he is not engaged in any other employment, business, profession or vocation.
