Section 16(2) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(2)The [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981] may remove any person from membership of any [subordinate] [Word inserted by W. B. Act 31 of 1981.] authority or body of the 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.
