Section 30 in The Hidayatullah National University of Law, Chhattisgarh Adhiniyam, 2003
30. Withdrawal of degree or diploma. - (1) Where any person has been guilty of gross misconduct, the General Council may, on the recommendation of the Executive Council, withdraw any distinction, degree, diploma or privilege conferred on or granted to such person by a resolution passed by the majority of its total membership and of not less than two-thirds of those present and voting.
(2)No action under this rule shall be taken against any person unless he has been given an opportunity to show cause in respect of the action proposed to be taken.(3)A copy of the resolution passed by the General Council shall, immediately, be sent to the person concerned.(4)Any person aggrieved by the decision taken by the General Council may appeal to the Visitor within thirty days from the date of the receipt of such resolution.(5)The decision of the Visitor in such appeal shall be final.
