Section 37(2) in The Himachal Pradesh National Law University Act, 2016
(2)Notwithstanding anything contained in sub-section (1), the punishment of debarring a student from an examination, or rustication from the University, or a hostel or an institution shall, on the report of the Vice-Chancellor, be considered and imposed by the Executive Council :Provided that no such punishment shall be imposed without giving the student concerned a reasonable opportunity of being heard to show cause against the action proposed to be taken against him.
