Section 61 in Karnataka Janapada Vishwavidyalaya Act, 2011
61. Discipline.
(1)The final authority responsible for maintenance of discipline among the students of the University shall be the Vice-Chancellor. His directions in that behalf shall be carried out by the heads of the institutions and hostels recognized by the university.(2)Notwithstanding anything contained in sub-section (1),-(i)the punishment of debarring a student from examinations shall, on the report of Vice-Chancellor be considered and imposed by the Syndicate; and(ii)the punishment of rustication from an institution or a hostel shall be imposed by the head of the institution or hostel concerned.(3)No resolution of any Authority or body of the University shall be deemed to be invalid on account of any irregularity in the service of notice upon any member:Provided that the proceedings of such authority or body were not pre-judicially affected by such irregularity.
