Section 57 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
57. Removal from membership.
(1)The Executive Council may remove, by an order in writing made in this behalf, any person from membership of any authority of the Vishwavidyalaya by a resolution passed by a majority of the total membership of the Executive Council and by a majority of not less than two third of the members of the Executive Council present and voting at the meeting, if such person has been convicted by a criminal court on an offence which in the opinion of Executive Council involves moral turpitude or if he has been guilty of gross misconduct and for the same reason the Executive Council may withdraw any degree or diploma or other academic distinction conferred on, or granted to, that person by the Vishwavidyalaya.(2)The Executive Council may also by an order in writing made in this behalf remove any person from the membership of any authority of the Vishwavidyalaya if he becomes of unsound mind or has applied to be adjudication or has been adjudicated as an insolvent.(3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be shall, as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed.
