(1)The Chancellor may, on the recommendation of the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and of the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one-half of the members of each body, remove the name of any person from the register of graduates or withdraw from any person a diploma or degree if he has been convicted by a Court of Law of any offence which, in the opinion the [Executive Council] [This word was substituted for the word 'Syndicate' by Gujarat 6 of 1973, section 2 (2).] and the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.
