Section 47 in The Maharaja Sayajirao University of Baroda Act, 1949
47. Removal from membership of the University and withdrawal of degree or diploma.
(1)The Chancellor may, on the recommendation of the Syndicate and the Senate, supported by a majority of not less than two-thirds of members of each body present at its meeting, remove the name of any person from the register of graduates, or withdraw any diploma or degree, if he has been convicted by a Court of law of any offence which, in the opinion of the Syndicate and the Senate, is a serious offence, involving moral turpitude.(2)No action under this section shall be taken unless the person concerned is given an opportunity to be heard in his defence in the manner prescribed by the Statutes.
