Section 20(2) in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
(2)[ The Board may remove any person from membership of any authority or body of the University except the University Council on the ground that such person has been convicted of any offence involving moral turpitude or conduct not befitting the office held by the concerned member with the approval of the Chancellor except that prior approval of the Chancellor shall not be necessary where such a person has been convicted by a competent Court of Law :Provided that no such order shall be made against any person without giving reasonable opportunity of being heard.] [Sub-section (2) of section 20 substituted by Act XVII of 1985, Section 8.]
