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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(2) in The Gujarat Technological University Act, 2007

(2)An appeal against an order of dismissal, removal or reduction in rank under subsection (1) or of termination of service shall lie to the Vice-Chancellor within sixty days from the date of communication of such order and the decision of the Vice-Chancellor in such appeal shall be final.