29. Removal from Membership and with-holding of Degrees.
(1)The Syndicate may remove any person from membership of any of the authorities or other bodies of such University if he has been convicted by a Court of Law of an offence involving moral turpitude or may on the recommendation of the Academic Council withdraw the degree, diploma or mark of honour conferred on or granted to such person by the University for such period as it considers proper if he has been guilty of gross misconduct.(2)The Syndicate may in the case of any student for any of the reasons specified in sub-section (1) -(a)remove his name from the Register of University students; or(b)withhold his degrees, diplomas or marks of honour for such period not exceeding two years as it may fix;Provided that in the case of conviction in a court of law for an offence involving moral turpitude the period of such withholding may exceed two years.(3)No degree, diploma or mark of honour shall be withdrawn or withheld and no name shall be removed from the register of University students under sub-section (1) or (2) without giving the person concerned a reasonable opportunity of being heard.(4)Any person aggrieved by an order under sub-section (1) or sub-section (2) may, within thirty days of the communication of the order, prefer an appeal before the Chancellor, whose decision thereon shaft be final.(5)The Syndicate may, on sufficient cause shown in that behalf, restore or confer the degrees, diplomas or marks of honour withdrawn or withheld as the case may be or direct re-entry of the name of the student removed from the register of University students:Provided that no degree, diploma or mark of honour shall be restored, conferred or re-entered in the register of University students unless the proposal is accepted by not less than two-third of the members of the Syndicate.(6)A member of any of the authorities of the University other than an ex-officio member, shall be deemed to have vacated his office -(a)on resignation in writing addressed to the Vice-Chancellor; or(b)if he absents himself from three consecutive meetings of the authority of which he is a member ; or(c)if he acquires directly or indirectly by himself or by any other persons any pecuniary interest m any contract or employment in or on behalf of the University or becomes an officer in any company registered under the Companies Act, 1959, (1 of 1956) which has any such interest and if the Chancellor, consultation with the concerned Syndicate, considers that on the grounds aforesaid the membership shall be terminated:Provided that the concerned Vice-Chancellor may, for good and sufficient reasons, exempt any member from the operation of clause (b):Provided further that the provisions of clause (c) shall not apply to the teachers and employees of the concerned University and its constituent and affiliated colleges.
