Section 53(4) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(4)The Kuladhipati may, after considering the report of the tribunal pass such final orders as it deems fit:Provided that no order shall be passed unless the delinquent member, as the case may be, has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him.
