Section 58 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
58. Removal from membership of the University.
(1)The Syndicate may -(a)on the recommendation of not less than two thirds of the members of the Syndicate, remove, by an order in writing, made in this behalf, the name of any person from the register of law graduates; or(b)remove, by an order in writing, made in this behalf, any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Syndicate and by a majority of not less than two-thirds of the members of the Syndicate present and voting at the meeting, if such person has been convicted by a criminal Court for an offence which in the opinion of the Syndicate involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Syndicate may withdraw any degree or diploma or other academic distinction conferred on, or granted to, that person by the University.(2)The Syndicate may also, by an order in writing made in this behalf, remove any person from the membership of any authority of the University if he becomes of unsound mind or deaf-mute or has applied to be adjudicated, or has been adjudicated, as an insolvent.(3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall, as soon as may be, after it is so passed, be communicated, to the person concerned in the manner prescribed by regulations.
