Section 55(1) in Tamil Nadu Fisheries University Act, 2012
(1)The Board may 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 two-third of the total membership of the Board 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 Board involves moral turpitude, or if he has been guilty of gross misconduct and for the same reason, the Board may withdraw any degree or diploma or other academic distinction conferred on, or granted to, that person by the University.
