Section 49(1) in The Shree Somnath Sanskrit University Act, 2005
(1)The Chancellor may, on the recommendation of the Executive Council, withdraw any distinction, degree, diploma, or privilege conferred on, or granted to, any person who has been convicted by the Court of law for an offence involving moral turpitude or if he has been guilty of gross misconduct, by a resolution passed by majority of the total membership of the Executive Council and by majority of not less than two-thirds of the members of the Executive Council present and voting.
