Section 9(2) in The Global Open University (Nagaland) Act, 2006
(2)Notwithstanding anything in sub-section (1), the punishment of debarring a student from an examination of the University or rusticating him from the University or hostel or an institutions of the d or any other punishment of such serious nature, shall be imposed only by the Executive Council on receipt of a report from the Vice Chancellor :Provided that the Executive Council shall impose such a punishment only after giving the student concerned a reasonable opportunity of being heard.
