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State of Punjab - Section

Section 24 in Panjab University Act, 1947

24. Cancellation of degrees and the like.

- Where evidence is laid before the Syndicate showing that any person on whom a degree, diploma, licence, title or mark of honour conferred or granted by the Senate has been convicted of what is, in their opinion a serious offence, the Syndicate may propose to the Senate that the degree, diploma, licence, title or mark of honour be cancelled, and, if the proposal is accepted by not less than two-thirds of the Fellows present at a meeting of the Senate and is confirmed by the Chancellor, the degree, diploma, licence, title or mark of honour shall be cancelled accordingly.