Section 19(1) in Sardar Patel University Act, 1955
(1)The Chancellor may, on the recommendation of the Senate supported by a majority of not less than two-thirds of the number of Fellows present at the meeting and such majority comprising not less than one-half of the total number of Fellows, cancel the appointment of an Ordinary Fellow of the University if in his opinion, he has always been convicted by a court of law of law of any offence which is serious and involves moral turpitude or if he has been guilty of disgraceful conduct:Provided that the Senate shall give to the Fellow concerned an opportunity to be heard in his defence before making such recommendation.
