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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jharkhand - Subsection

Section 17(2) in The Jharkhand State Agricultural University Act, 2000

(2)The Board of Management may remove any person from membership of any other authority or body of a University on the ground that such person has been convicted of an offence involving moral turpitude;Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.