Section 56 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
56. Student Probations, dismissals.
(1)An enrolled student should be placed on probation and be subject to rules prescribed by the Academic Council, if his Credit Grade Average for a semester is below 2.00 tor the Under Graduates and 2.75 for the Post-Graduates. When a student is placed on probation, the Dean of the College shall report the action to the guardian of the student with such recommendations as he considers appropriate.(2)An enrolled student shall not be permitted to continue in the Vishwavidyalaya if at the end of the Semester during which he has been on probation, his Credit Grade Average for all work done in the Vishwavidyalaya is below 2.00 for Under Graduates and 2.75 for Post-Graduates. Notice of any such dismissal shall be transmitted in writing by the Dean of the College to the student and his parent, unless the student certifies in writing that he does not wish to continue as an enrolled student. A dismissed student may, after the expiry of atleast one Semester apply for admission for being enrolled student. The Board may subject to such terms and conditions, if any, as it may deem lit to impose admit him on probation and he shall thereon be subject to all conditions for registration as laid down in the Act, Statutes and the Regulations.
