87. Maintenance of Discipline Among the Students of the University.
(1)All powers relating to discipline and disciplinary action in relation to the students of the University shall vest in the Vice Chancellor.(2)The Vice-Chancellor may, by order, delegate all or any of his powers under this Section as he thinks fit to such other, officer as he may nominate, in that behalf.(3)The Vice-Chancellor may, in the exercise of his powers, by order direct that any student or students be expelled or rusticated for a specified period, or be not admitted to a course or courses of study in a college, institution or Department of the University for a specified period, or be punished with fine, not exceeding three hundred rupees or be debarred from taking an examination or examinations conducted by the University, college, institution or a Department for a specific period not exceeding five years, or that the results of the student or students concerned in the examination or examinations in which he or they have appeared be cancelled.(4)Without prejudice to the powers of the Vice-Chancellor, the Principals of Colleges and Institutions and Heads of Teaching Departments in the University shall have authority to exercise all such powers over the students in their respective charge as may be necessary for the maintenance of proper discipline.(5)Without prejudice to the powers of the Vice- Chancellor, the Principals of Colleges and Heads of Institutions .and the Heads of Teaching Departments in the University, the Vice- Chancellor shall, subject to the approval of the Executive Council, make rules of discipline and proper conduct for the students of the University which shall also apply to the students of all colleges and institutions, and every student shall be supplied with a copy of such rules.(6)The Principals of Colleges and Heads of Institutions may make such supplementary rules of discipline and proper conduct not inconsistent with the rules made by the Vice-Chancellor, as they think necessary, and every student shall be supplied with a copy of such supplementary rules.(7)At the time of admission, every student shall sign a declaration to the effect that he submits himself to the disciplinary jurisdiction of the Vice-Chancellor and the other officers and authorities of the University and the authorities of the colleges and institutions, and shall observe and abide by the rules made by the Vice-Chancellor in that behalf, and, in so far as they may apply, the supplementary rules made by the Principals of Colleges and Heads of Institutions.(8)All powers relating to disciplinary action against students in a college of institution not maintained by the University shall vest in the Principal of the college or Head of the Institution, as regulated by the Ordinances.
