Section 45 in University of Heatlh Sciences, Karnal Act, 2016
45. Withdrawal of degree, diploma etc. - A degree, diploma, certificate and other academic distinctions may be withdrawn by the University-
(i)if the candidature of the person concerned has been cancelled or result quashed in accordance with the manner laid down by the Ordinance; or(ii)if the candidate has misbehaved at a convocation of the University; provided that the question whether a person has misbehaved in terms of this Statute shall be finally decided by the Vice-Chancellor; or(iii)when sufficient evidence is laid before the Academic Council showing that any person who was conferred degree or diploma etc. by the University has been convicted of what in their opinion is a serious offence, the Academic Council may recommend to the Executive Council that such a degree or diploma etc. be cancelled.
