Section 78(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989
(3)The Vice-Chancellor may, in the exercise of his powers, by order, direct that any student or students be expelled or rusticated for specified period, or be not admitted to a course or courses of study in any institution, school or department of the University for a specified period, or be punished with fine, not exceeding three hundred rupees, or be debarred from taking an examination or examinations conducted by the University, school, college, institution or a department for a period not exceeding five years, or that the results of the student or students concerned in the examination or examinations in which he or they have appeared be cancelled.
