Section 63 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004
63. Power to remove from register of graduates or diploma holders or any authority or body of University.
(1)The Kuladhipati may, on the request of the Executive Council, remove the name of any person from the register of graduates or diploma holders or the name of any person from membership of any authority or body of the University, if -(i)he is guilty of gross misconduct; and(ii)he acts prejudicial to the interest of the University :Provided that the Kuladhipati shall cause a preliminary enquiry to be made and if he is satisfied that prima facie case exists, he shall serve on such person charge-sheet, in writing, stating the misbehaviour or the act prejudicial to the interest of the University, as the case may be.(2)After taking into consideration the reply to the charge sheet submitted by such person or member under sub-section (1), the Kuladhipati may, if he considers that further action is necessary, entrust the enquiry to a tribunal consisting of a nominee of the Kuladhipati, a nominee of the Executive Council and nominee of such person or a member.(3)The Tribunal shall after giving such person or a member an opportunity of being heard and examining such evidence as may be necessary, record its findings and forward it to the Kuladhipati; and(4)The Kuladhipati may, after considering the report of the Tribunal pass such orders as he considers necessary :Provided that no order shall be passed unless such person or a member has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him.
