56. Removal of Name From Register of Graduates on Conviction for Certain Offences.
(1)The Chancellor may, on the recommendation of the Executive Council and the Senate, supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one-half of the members of each body, remove the name of any person from the Register of Graduates, for such period as the Chancellor thinks fit, if such person has been convicted by a Court of any offence which, in the opinion of the Executive Council and the Senate, is a serious offence involving moral turpitude.(2)No action under this section shall be taken unless the person concerned is, as prescribed, by the Statutes, given an opportunity of being heard in his defence.
