Section 77(2) in The Karnataka State Universities Act, 2000
(2)Not with standing anything contained in sub-section(1),-(a)the punishment of debarring a student from examinations shall, on the report of Vice-Chancellor be considered and imposed by the Syndicate: and(b)the punishment of rustication from a college or a hostel or an institution shall be, imposed by the head of the college or hostel of institution concerned.
