Section 32(2) in National Law School of India Act, 1986
(2)Notwithstanding anything contained in sub-clause (1) the punishment of debarring a student from the examination or rustication from the School or a hostel or an institution, shall on the report of the [Vice Chancellor] [Substituted by Act 15 of 2004 w.e.f. 6.3.2004.] be considered and imposed by the Executive Council:Provided that no such punishment shall be imposed without giving to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
