Section 29(2) in National Law University Delhi Act, 2007
(2)Notwithstanding anything contained in sub-section (1) the punishment of debarring a student from an examination, or rustication from the University, or a hostel or an institution shall, on the report of the Vice-Chancellor, be considered and imposed by the Executive Council:Provided that no such punishment shall be imposed without giving the students concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
