Section 32 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
32. Withdrawal of degree of diploma.
(1)The General Council may, on the recommendation of the Executive Council, withdraw any distinction, degree, diploma or privilege conferred on, or granted to, any person by a resolution passed by the majority of the total membership of the General Council and by a majority of not less than two thirds of the members of the General Council present and voting at the meeting, if such person has been convicted by a Court of law for an offence, which in the opinion of the General Council, involves moral turpitude or if he has been guilty of gross misconduct.(2)No action under sub-section (1), shall be taken against any person, unless he has been given an opportunity of being heard against the action proposed to be taken.(3)A copy of the resolution passed under sub-section (1), by the General Council, shall be immediately sent to the person concerned.(4)Any person aggrieved by the decision taken by the General Council, may appeal to the Chancellor within a period of thirty days from the date of receipt of such resolution.(5)The decision of the Chancellor in appeal, shall be final.
