Section 78(2) in The Maharashtra University of Health Sciences Act, 1998
(2)The Chancellor may, on the recommendation of the Management Council and the Academic Council, supported by a majority of not less than two-third members of each such authority, present at its meeting, such majority comprising not less than one-half of members of each such authority, withdraw degree or diploma or certificate or any other academic distinction permanently or for such period as the Chancellor thinks fit, if such a person is convicted by a court of law for any offence involving moral turpitude. No such action under this section shall be taken unless the person concerned is given an opportunity to defend himself.
