Section 67(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973
(1)The Kuladhipati may, on the request of the Executive Council, remove the name of any person from the register of graduates and remove the name of any person from membership of any authority or body of the University if :-(i)he is guilty of gross misbehaviours; or(ii)he acts prejudicial to the interest of the University :Provided that the Kuladhipati shall cause a preliminary enquiry to be made and if he is satisfied that a prima faice case exists, he shall serve on such registered graduate or a member of any authority or body, as the case may be, a charge sheet in writing, slating the misbehaviour or the act prejudicial to the interest of the University, as the case may be.
