Section 30(2) in The Chanakya National Law University Act, 2006
(2)Notwithstanding anything contained in sub-section (1) the punishment of debarring a student from an examination or rustication from the University or a hostel or an institution shall, on the report of the Vice-Chancellor be considered and imposed by the Executive Council:Provided that no such punishment shall be imposed without giving the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
