(b)any case against the member of any authority or body of the University in respect of any criminal offence involving moral turpitude for which charge is framed, is under trial, the Chancellor may, after giving him an opportunity to offer his explanation in writing, by order disqualify him from all or such of the offices held by him in any authority or body of the University, for such period or until the criminal or other proceedings, if any, are terminated by acquittal or discharge of the accused or otherwise as may be specified in the order:
