Section 49(1) in Bhakta Kavi Narsinh Mehta University Act, 2015
(1)The Vice-Chancellor may, on the recommendation of the Executive Council and the Academic Council supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one-half of the members of each body, remove the name of any person from the register of graduates or withdraw from any person a diploma or a degree if he has been convicted by a court of law of any offence which in the opinion of the competent authority is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.
