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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1)(b) in Tamil Nadu Dr. Ambedkar Law University Act, 1996

(b)remove, by an order in writing, made in this behalf, any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Syndicate and by a majority of not less than two-thirds of the members of the Syndicate present and voting at the meeting, if such person has been convicted by a criminal Court for an offence which in the opinion of the Syndicate involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Syndicate may withdraw any degree or diploma or other academic distinction conferred on, or granted to, that person by the University.