Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(2)An enrolled student shall not be permitted to continue in the Vishwavidyalaya if at the end of the Semester during which he has been on probation, his Credit Grade Average for all work done in the Vishwavidyalaya is below 2.00 for Under Graduates and 2.75 for Post-Graduates. Notice of any such dismissal shall be transmitted in writing by the Dean of the College to the student and his parent, unless the student certifies in writing that he does not wish to continue as an enrolled student. A dismissed student may, after the expiry of atleast one Semester apply for admission for being enrolled student. The Board may subject to such terms and conditions, if any, as it may deem lit to impose admit him on probation and he shall thereon be subject to all conditions for registration as laid down in the Act, Statutes and the Regulations.