76B. Powers of the Chancellor to Disqualify Members.
- If upon a report received or otherwise, the Chancellor is satisfied that -(a)any member of any authority or body of the University behaves in a manner which is unbecoming of a member of that authority or body and his continued participation in the proceedings of the authority or body of the University of which he is a member would be prejudicial to the interest of the University or,(b)any case against the member of any authority or body of the University in respect of any criminal offence involving moral turpitude for which charge is framed, is under trial, the Chancellor may, after giving him an opportunity to offer his explanation in writing, by order disqualify him from all or such of the offices held by him in any authority or body of the University, for such period or until the criminal or other proceedings, if any, are terminated by acquittal or discharge of the accused or otherwise as may be specified in the order:Provided that, if a member of any authority or body of the University is disqualified in the above manner by the Chancellor, his membership of that authority or body and of any other authority or body of the University of which he is member, as the case may be, shall be deemed to have been suspended, for the period for which he stands disqualified by the Chancellor.
