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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in Orissa Universities Act, 1989

(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.