Section 56 in Tamil Nadu National Law School Act, 2012
56. Discipline.
(1)The final authority responsible for maintenance of discipline among the students of the School shall be the Vice-Chancellor. His directions in that behalf shall be carried out by the Heads of Departments and hostels.(2)Notwithstanding anything contained in sub-section (1), the punishment of debarring a student from the examination or rustication from the School or a hostel, 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 to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
