Section 57(3) in The Maharaja Sayajirao University of Baroda Act, 1949
(3)The Government may on the recommendation of the Senate supported by at least two-thirds of the number of Fellows present at the meeting, cancel the appointment of any person appointed or elected as a Fellow of the University. As soon as such order is published or notified in the Official-Gazette, the person so appointed or elected shall cease to be a Fellow; and he shall not be eligible for reappointment or re-election until the disqualification has been removed by the Government by a notification in the Official Gazette.
