Section 43(2) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(2)Notwithstanding anything contained in sub-section (1) the [punishment of] [Substituted for 'punishment of debarring a student from the examination or' by U.P. Act 5 of 2009, Section 10(a).] rustication from the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] or a hostel or an institution, shall on the report of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] be considered and imposed by the Executive Council:Provided that no such punishment shall be imposed without giving to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
