Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1)(d) in Dr. Babasaheb Ambedkar Open University Act, 1994

(d)the conduct and discipline of the students and the action to be taken against them for breach of discipline or misconduct including the following, namely:-
(i)use of unfair means at an examination or in relation thereto by himself or by any other student or abetment thereof;
(ii)refusal to appear or give evidence in any authorised inquiry by an officer in-charge of an examination or by any officer or authority of the University; or
(iii)disorderly or otherwise objectionable conduct whether within or outside the University;