Section 68(1) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(1)The Kuladhipati may, on the request of the Executive Council, remove the name of any person from the register of graduate or diploma holders and remove the name of any person from membership of any authority or body of the Vishwavidyalaya, if-(i)he is guilty of gross misbehaviour; and(ii)he acts prejudicial to the interest of the Vishwavidyalaya :Provided that the Kuladhipati shall cause a preliminary' enquiry to be made and if he is satisfied that prima facie case exists, he shall serve on such registered graduate or diploma holder or a member of any authority or body, as the case may be, a charge-sheet, in writing, stating the misbehaviour or the act prejudicial to the interest of the Vishwavidyalaya, as the case may be.
