Section 45 in The Himachal Pradesh National Law University Act, 2016
45. Withdrawal of degree or diploma.
(1)The Governing Council may, on the recommendation of the Executive Council, withdraw any degree, title, diploma, certificate, other distinction or privilege conferred on, or granted to, any person who has been convicted by a court of law for an offence involving moral turpitude or if he has been guilty of gross misconduct, by a resolution passed by majority of the total membership of the Governing Council and by a majority of not less than two-third of the members of the Governing Council present and voting.(2)No action under sub-section (1) shall be taken against any person unless he has been given an opportunity of being heard to show cause against the action proposed to be taken.(3)The resolution so passed by the Governing Council shall take effect immediately and the copy of the same shall be sent to the person concerned.Chapter-VIII General
