Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(iii) in University of Heatlh Sciences, Karnal Act, 2016

(iii)when sufficient evidence is laid before the Academic Council showing that any person who was conferred degree or diploma etc. by the University has been convicted of what in their opinion is a serious offence, the Academic Council may recommend to the Executive Council that such a degree or diploma etc. be cancelled.