Section 61(2) in Karnataka Janapada Vishwavidyalaya Act, 2011
(2)Notwithstanding anything contained in sub-section (1),-(i)the punishment of debarring a student from examinations shall, on the report of Vice-Chancellor be considered and imposed by the Syndicate; and(ii)the punishment of rustication from an institution or a hostel shall be imposed by the head of the institution or hostel concerned.
