Section 47 in Veer Narmad South Gujarat University Act, 1965
47. Removal from membership of University and withdrawal of degree or diploma.
(1)The Chancellor may, on the recommendation of the Syndicate and of the Senate supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising of not less than one-half of the members of each body, remove the name of any diploma or degree if he has been convicted by a court of law of any offence which is the opinion of the Syndicate and the Senate, is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.(2)No action under this section shall be taken unless the person concerned is given an opportunity to be heard in his defence in the manner prescribed by the Statutes.
