Section 47(1) in The Maharaja Sayajirao University of Baroda Act, 1949
(1)The Chancellor may, on the recommendation of the Syndicate and the Senate, supported by a majority of not less than two-thirds of members of each body present at its meeting, remove the name of any person from the register of graduates, or withdraw any diploma or degree, if he has been convicted by a Court of law of any offence which, in the opinion of the Syndicate and the Senate, is a serious offence, involving moral turpitude.
