(2)The [Vice-Chancellor] [Substituted 'Senate' by Act No. 14 of 2001.] may, on the recommendation of not less than two-thirds of the number of members of the Syndicate, remove the name of any person convicted by a Court of law of any offence involving moral delinquency or punished by the University for malpractice connected with any University examination from the register of registered graduates or remove any such person from membership of any authority or body of the University [***] [Omitted 'and for the same reason may withdraw any degree or diploma conferred on or granted by the University' by Act No. 14 of 2001.]
