Section 31 in National Law School of India Act, 1986
31. Withdrawal of Degree or Diploma. - (1) The General Council, may, on the recommendation of the Executive Council., withdraw any distinction, degree, diploma or privilege conferred on or granted to any person by a resolution passed by the majority of the total membership of the General Council and by a majority of not less than two thirds of the members of the General Council present and voting at the meeting, if such person has been convicted by a court of law for an offence, which in the opinion of the General Council involves moral turpitude or if he has been guilty of gross misconduct.
(2)No action under this rule shall be taken against any person unless he has been given an opportunity to show cause against the action proposed to be taken.(3)A copy of the resolution passed by the General Council shall be immediately sent to the person concerned.(4)Any person aggrieved by the decision taken by the General Council may appeal to the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] within thirty days from the date of the receipt of such resolution.(5)The decision of the [visitor] [Substituted by Act 19 of 2011 w.e.f. 6.4.2011.] in such appeal shall be final.
