Section 22 in The Delhi Pharmaceutical Sciences and Research University - Delhi Statutes, 2017
22. Maintenance of discipline amongst the students of the University.
(1)The powers regarding discipline and disciplinary action in regard to the students of the University shall vest in the Vice-Chancellor who may delegate all or any of his powers to such officers of the university, as he may deem fit.(2)Without prejudice to the generality of his/her powers relating to the maintenance of discipline and taking such action as he/she may deem appropriate for the maintenance of discipline, the Vice- Chancellor may, in exercise of his/her powers, by order, direct that students not be admitted to a course or courses of study in the University for a slated period, or be punished with a fine for an amount to be specified in the order, or that the result of the student or students concerned in the examination or examinations, in which he/ she has or they have appeared, to be withheld.
