Section 74 in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
74. Withdrawal of Degree or Diploma.
(1)The University, may, on the recommendation of the Executive Council., withdraw any distinction, degree, diploma or privilege conferred on or granted to any person by a resolution passed by the 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.(2)No action under this rule 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 Executive Council shall be immediately sent to the person concerned.(4)Any person aggrieved by the decision taken by the Executive Council may appeal to the Chancellor within thirty days from the date of the receipt of such resolution.(5)The decision of the Chancellor in such appeal shall be final.Chapter-X Functions and the Responsibilities of the Persons Involved in the Examination Work
