Section 40(1) in The Gujarat Ayurved University Act, 1965
(1)The chancellor may, on the recommendation of [the Syndicate, or, as the case may be, the Board of Post-Graduate Teaching and Research and the Senate] [Substituted for 'the Syndicate and of the Senate' by Gujarat No. 30 of 2003, dated 19'' September 2003.] supported by a majority of not less than two-thirds of the members of each body present at its meeting, such majority comprising not less than one-half of the members of each body, remove the name of any person from the register of graduates or withdraw from any person a diploma or degree if he has been convicted by a court of law of any offence which [in the opinion of the Syndicate, or, as the case may be, of the Board of Post-Graduate Teaching and Research and the Senate] [Substituted for 'in the opinion of the Syndicate and the Senate' by Gujarat No. 30 of 2003, dated 19th September 2003.], is a serious offence involving moral turpitude or if he has been guilty of scandalous conduct.
