Section 26 in Uka Tarsadia University First Statutes, 2012
26. Maintenance of discipline amongst the students of the University.
- (26.1) The powers regarding discipline and disciplinary action in regard to the students of the University shall vest in the Provost who may delegate all or any of his/her powers, as s/he may deem fit.(26.2) Without prejudice to the generality of his/her powers relating to the maintenance of discipline and taking such action as s/he may deem appropriate for the maintenance of discipline, the Provost may, in exercise of his/her powers, by order, direct that any student or students be expelled or rusticated for a specified period and not admitted to a course or courses of study in the University or a college or campus or institution for a stated period, or be punished with a fine for an amount to be specified in the order, or debarred from an examination or examinations conducted by the University or an affiliated college or institution for one or more years or that the result of the student or students concerned in the examination or examinations, in which s/he has or they have appeared, to be withheld or cancelled.(26.3) The heads of departments/colleges/campuses and institutions shall have the authority to exercise all such disciplinary powers over the students in their respective departments / colleges / campuses and institutions as may be necessary for the proper and efficient functioning of such colleges and institutions.(26.4) Ragging in any form shall be strictly prohibited, within the premises of University or Faculty / School / Institution or outside the Faculty) School / Institute. Any individual or collective act or practice of ragging shall amount to gross indiscipline and shall be dealt with under the Statute.
