(3)Without prejudice to the generality of his powers relating to the maintenance of discipline and taking such action in the interest of maintaining discipline as may seem to him appropriate, the Vice-Chancellor may in the exercise of his powers aforesaid, order or direct that any student or students by expelled from any college or institution maintained by the University, Department, Special Centre or Specialised Laboratory, or be for a stated period rusticated or be not, for a stated period, admitted to a course or courses of study in any such college or institution, Department Special Centre, or Specialised Laboratory, or be fined in a sum of rupees that may be specified or be debarred from taking an examination or examinations for one or more years or that the results of the student or students concerned in the examination or examinations in which he has or they have appeared be cancelled.
