Section 48(1) in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
(1)The Chancellor may, on the recommendation of the Executive Council and of the Court supported by a majority of not less than two-thirds of the members of each body present at its meeting such majority comprising not less than one-half of the members of each body remove the name of any person from the register of graduates or withdraw from any person a diploma or degree conferred upon him by the University, if he has been convicted by a Court of law of any offence which in the opinion of the Executive Council and the Court is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.
