Section 53(1) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(1)The Governing Council may,-(a)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the Governing Council and by a majority of not less than two-thirds of the members of the Governing Council present and voting at the meeting, if such person has been convicted by a criminal Court for an offence which in the opinion of the' Governing Council involves moral turpitude or if he has been guilty of gross misconduct; and(b)for the same reason, withdraw any degree, diploma and other academic distinctions conferred on, or granted to, that person by the University.
