Section 95(3) in The Maharashtra Universities Act, 1994
(3)The Vice-Chancellor may, in the exercise of his powers, by order, direct that any student or students be expelled or rusticated of for a specified period, or be not admitted to a course or courses of study in a college, institution or department, of the university for a specified period, or be punished with fine, not exceeding three hundred rupees, or be debarred from taking an examination or examinations conducted by the department, college or institution maintained by the university for a specified period not exceeding five years or that the result of the student or students concerned in the examination in which he or they have appeared be cancelled:Provided that, the Vice-Chancellor shall give reasonable opportunity to the student concerned of being heard, if expulsion is for a period exceeding one year.
