Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 41 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

41. Withdrawal of Degree or Diploma.

(1)The General Council, may withdraw any distinction, degree, diploma or privilege conferred on or granted to any person other than an honorary degree by a resolution by the 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 it he has been guilty of gross misconduct.
(2)No action under this section 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)The decision of the General Council in such cases shall be final.