Section 60(8) in The West Bengal University of Health Sciences Act, 2002
(8)All powers relating to disciplinary action against students of an affiliated college or recognised institution, not maintained by the University, shall vest in the principal of the affiliated college or head of the recognised institution, and the provisions of the foregoing sub-sections including the rules, if any, made thereunder, shall apply, mutatis mutandis, to such colleges, institutions and students therein.
