Section 22(2) in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
(2)Without prejudice to the generality of his/her powers relating to the maintenance of discipline and taking such action as he/she may deem appropriate for the maintenance of discipline, the Vice- Chancellor may, in exercise of his/her powers, by order, direct that students not be admitted to a course or courses of study in the University for a slated period, or be punished with a fine for an amount to be specified in the order, or that the result of the student or students concerned in the examination or examinations, in which he/ she has or they have appeared, to be withheld.
