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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2) in A.P.J. Abdul Kalam Technological University Act, 2015

(2)The Board of Governors may remove any person from membership of any authority or body of the University on die 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.