Section 30(3) in The National Law University Orissa Act, 2008
(3)Notwithstanding anything contained in Sub-clause (1) the punishment of debarring a student from the examination or rustication from the University or Hostel or an institution shall be made on the report of the Vice-Chancellor which shall be considered and imposed by the Executive Council:Provided that, before such report is considered, the Vice-Chancellor shall give to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.
