Section 47 in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019
47. Withdrawal of degree or diploma:-(l) The Board may either on its own motion or on the
recommendation of the Senate, withdraw any distinction, degree, diploma or privilege conferred on, or granted to, anyperson, by a resolution passed by the majority of the total membership of the Board present and voting at themeeting, if such person has been convicted by a court of law for an offence, which, in the opinion of the Board,involves moral turpitude or if he has been guilty of gross misconduct.(2)No action under sub-section (1) shall be taken against any person unless he has been given an opportunity toshow cause against the action proposed to be taken.(3)A copy of the resolution passed by the Board of Management shall be immediately sent to the personconcerned.(4)Any person aggrieved by the decision taken by the Board of Management may appeal to the Chancellorwithin thirty days from the date of receipt of such resolution.(5)The decision of the Chancellor in such appeal shall be final.
