Section 53 in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
53. Removal from membership and withdrawal of degree, diploma or other academic distinction of University.
(1)The Governing Council may,-(a)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Governing Council and by a majority of not less than two-thirds of the members of the Governing Council present and voting at the meeting, if such person has been convicted by a criminal Court for an offence which in the opinion of the' Governing Council involves moral turpitude or if he has been guilty of gross misconduct; and(b)for the same reason, withdraw any degree, diploma and other academic distinctions conferred on, or granted to, that person by the University.(2)The Governing Council may also by an order in writing made in this behalf remove any person from the membership of any authority of the University, if he becomes of unsound mind, or deaf-mute has applied to be adjudicated or has been adjudicated as an insolvent.(3)No action under the section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall, as soon as may be, after it is so passed, be communicated to the person concerned in the manner prescribed by the regulations.
