Section 68 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
68. Power to remove member from register of graduates or diploma holders or any authority or body of the Vishwavidyalaya.
(1)The Kuladhipati may, on the request of the Executive Council, remove the name of any person from the register of graduate or diploma holders and remove the name of any person from membership of any authority or body of the Vishwavidyalaya, if-(i)he is guilty of gross misbehaviour; and(ii)he acts prejudicial to the interest of the Vishwavidyalaya :Provided that the Kuladhipati shall cause a preliminary' enquiry to be made and if he is satisfied that prima facie case exists, he shall serve on such registered graduate or diploma holder or a member of any authority or body, as the case may be, a charge-sheet, in writing, stating the misbehaviour or the act prejudicial to the interest of the Vishwavidyalaya, as the case may be.(2)After taking into consideration the reply to the charge-sheet submitted to him by the registered graduate or member of the authority or body of the Vishwavidyalaya, as the case may be under sub-section (1), the Kuladhipati may, if he considers that further action is necessary, entrust the enquiry to a Tribunal consisting of a nominee of the Kuladhipati, a nominee of the Executive Council and a nominee of the accused registered Graduate or diploma holder or member, as the case may be.(3)The Tribunal shall after giving the accused registered graduate or diploma holder or members, as the case may be, an opportunity of being heard and examining such evidence as may be necessary, record its findings and forward it to the Kuladhipati.(4)The Kuladhipati may, after considering the report of the Tribunal pass such final orders as he considers necessary :Provided that no order shall be passed unless the accused registered graduate or diploma holder or 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.
