Section 49(1) in The Bharathidasan University Act, 1981
(1)The [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] may,-(a)on the recommendation of not less than two-thirds of the members of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).], remove by an order in writing made in this behalf the name of any person from tire register of graduates; or(b)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] and by a majority of not less than two-thirds of the members of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] present and voting at the meeting,if such person has been convicted by a criminal Court for an offence which in the opinion of the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the [Syndicate] [Substituted by Bharathiar University and the Bharathidasan University (Amendment) Act, 1986 (Tamil Nadu Act 20 of 1986).] may withdraw any degree, diploma conferred on, or granted to, that person by the University.
