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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2) in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

(2)Notwithstanding anything contained in sub-section (1) the punishment of debarring a student from the examination or rustication from the Sansthan or a hostel or an institution, shall be provisional till the next meeting of the Academic Council which shall be the final authority :Provided that no such punishment shall be imposed without giving to the student concerned a reasonable opportunity to show cause against the action proposed to be taken against him.