Section 60 in Tamil Nadu National Law School Act, 2012
60. Removal from membership of School.
(1)The Executive Council may, -(a)on the recommendation of not less than two thirds of the members of the Executive Council, remove, by an order in writing, made in this behalf, the name of any person from the register of law graduates; or(b)remove, by an order in writing, made in this behalf, any person from membership of any authority of the School by a resolution passed by a majority of the total membership of the Executive Council and by a majority of not less than two-thirds of the members of the Executive Council present and voting at the meeting, if such person has been convicted by a court of law for an offence which in the opinion of the Executive Council involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Executive Council may withdraw any degree or other academic distinction conferred on, or granted to, that person by the School.(2)The Executive Council may also by an order in writing made in this behalf, remove any person from the membership of any authority of the School if he becomes of unsound mind or has applied to be adjudicated, or has been adjudicated, as an insolvent.(3)No action under this section shall be taken against any person unless he has been given a reasonable opportunity to show cause against the action proposed to be taken.(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall as soon as may be, after it is so passed, be communicated, to the person concerned in the manner prescribed.
