(1)The Chancellor may, on the recommendation of the Senate supported by a majority of not less than two-thirds of the number of Fellows present at the meeting and such majority comprising not less than one-half of the total number of Fellows, cancel the appointment of an Ordinary Fellow of the University if in his opinion, he has always been convicted by a court of law of law of any offence which is serious and involves moral turpitude or if he has been guilty of disgraceful conduct:Provided that the Senate shall give to the Fellow concerned an opportunity to be heard in his defence before making such recommendation.(2)As soon as such order is notified in the Official Gazette, such person shall cease to be a Fellow; and he shall not be eligible for re-appointment or re-election until the disqualification has been removed by the Chancellor by a notification in the Official Gazette.
