Section 30 in The National Law University Orissa Act, 2008
30. Discipline. - (1) The Vice-Chancellor shall be final authority and responsible for maintenance of discipline among the students of the University.
(2)All Heads of Departments, Hostel, Directors of centres of research and services and all faculty staff shall carry out directions of the Vice-Chancellor in that behalf.(3)Notwithstanding anything contained in Sub-clause (1) the punishment of debarring a student from the examination or rustication from the University or Hostel or an institution shall be made on the report of the Vice-Chancellor which shall be considered and imposed by the Executive Council:Provided that, before such report is considered, the Vice-Chancellor shall give to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
