Section 22 in The U.P. Krishi Evam Prodyogik Vishwavidyalaya Adhiniyam, 1958
22. Removal from membership of the University.
- The Board may remove any person membership of any authority or [other body of the University] [ Substituted by U.P. Act VIII of 1966] upon the ground that such person has been convicted of an offence involving moral, turpitude.
