Section 20 in Rules for the Government Tibbi College, Patna
20.
Expulsion from the College shall only be inflicted for offences of a heinous nature involving disgraceful or dishonourable conduct or persistent and wilful infringement of the College Rules, or for gross insubordination and disrespect to the constituted authorities of the college. A student who cheats or attempts to cheat at an examination shall, on the first occasion on which he is found guilty of such offence, be liable to rustication for one year with or without fine, and shall, if found guilty of the same offence on the second occasion, be expelled from the college. Should it be apparent to the Governing Body, on the report of the Principal that any students have combined to stay away from college or in any other way to defy authority or to defeat discipline the names of the students shall be struck off the rolls and such students shall not be re-admitted to the college, unless they can give such an explanation of their absence as may appear sufficient to the Governing Body, or unless the Governing Body, may, for other sufficient reasons, think proper to re-admit them.
