Section 68(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(4)The Kuladhipati may, after considering the report of the Tribunal pass such final orders as he considers necessary :Provided that no order shall be passed unless the accused registered graduate or diploma holder or member, as the case may be, has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him.
