Section 63(5) in Kerala Veterinary and Animal Sciences University Act, 2010
(5)The Chancellor may, on the recommendation of the Board of Management supported by a majority of not less than two-third of its members present at its meeting, such majority comprising not less than one-half of its members, remove the name of any person from the register of graduates for such period as the Chancellor thinks fit, if such person has been convicted by a court for any offence which, in the opinion of the Board of Management, is a serious offence involving moral turpitude.
