Section 63(3) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(3)Any member of any authority or body' of the University shall cease to be a member on his being convicted by a court of law of an offence which in the opinion of the Vice-Chancellor in the case of a member of the Court; and in the opinion of the Court in the case of a member of any other authority of body, involves moral turpitude.
