Section 60(1) in Tamil Nadu National Law School Act, 2012
(1)The Executive Council may, -(a)on the recommendation of not less than two thirds of the members of the Executive Council, remove, by an order in writing, made in this behalf, the name of any person from the register of law graduates; or(b)remove, by an order in writing, made in this behalf, any person from membership of any authority of the School by a resolution passed by a majority of the total membership of the Executive Council and by a majority of not less than two-thirds of the members of the Executive 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 Executive Council involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Executive Council may withdraw any degree or other academic distinction conferred on, or granted to, that person by the School.
