Section 63(4) in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
(4)The Kuladhipati may, after considering the report of the Tribunal pass such orders as he considers necessary :Provided that no order shall be passed unless such person or a member has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him.
