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State of Bihar - Section

Section 6 in First Statutes of the Al-Karim University, Katihar, 2019

6. Maintenance of the Discipline among Students of the University.

- 6.1. All powers relating to discipline and disciplinary action in relation to students shall vest in the Vice-Chancellor
6.2The Vice-Chancellor may delegate all or any of his/her powers as he/she deems proper to the Proctor and such other officers as he may specify in this behalf.
6.3Without prejudice to the generality of his powers relating to the maintenance of discipline and checking anti-social and illegal activities and taking such action, in the interest of maintaining discipline as may seem to him appropriate, the Vice-Chancellor may, in the exercise of his power, by order, direct that any student or students be expelled, for a specified period, or be not admitted to a course or courses of study in a faculty, Department or Institution for a certain period, or be punished with fine for an amount to be specified in the order, or debarred from taking a University or Departmental Examination or Examinations for one or more years, or that the results of the student or students concerned in the Examination or Examinations in which he/she or they have appeared be withheld or he/she/they may even be expelled from the course forever as the Vice-Chancellor may deem fit.
6.4The Dean of Faculties and Heads of Teaching Departments in the University shall have the authority as specified by Ordinances to exercise all such disciplinary powers over the students in their respective Institutions, Faculties and Teaching Departments in the University as may be necessary for the proper conduct of the Institutions/Faculty and teaching in the concerned Departments.
6.5Without prejudice to the power of the Vice-Chancellor and the Proctor as aforesaid, detailed rules of discipline and proper conduct shall be framed by the University. The Deans of Faculties and Heads of Teaching Departments in the University may frame such supplementary rules, as they deem necessary for the aforesaid purposes. Students shall be notified of rules so made.
6.6At the time of the admission, every student shall be required to sign a declaration to the effect that he submits himself to the disciplinary jurisdiction of the Vice-Chancellor and the other authorities of the University.
6.7The University shall evolve its own academic and general ethics after full discussion in the Academic Council and incorporate the same in its Regulations, for strict observance by the students of the University.Chapter - 7