Section 41(2) in Damodaram Sanjivayya National Law University Act, 2008
(2)Notwithstanding anything contained in sub-section (1), the Executive Council may, on the report of the Vice-Chancellor, impose the punishment of debarring a student form an examination or rustication from the college or a hostel or an institution:Provided that no such punishment shall be imposed without giving the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
