Section 20(2) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(2)The Chancellor, on the recommendation of the Board, may remove any person from the membership of any authority of the University on the ground that such person has been convicted of an offence involving moral turpitude:Provided that no order for removal shall be passed against any person without giving him an opportunity of being heard.
