(1)The Chancellor, shall have the power to suspend any member other than an ex-officio member of any authority of a University and member of the Odisha Legislative Assembly elected to the Senate for the whole or part of the remaining portion of the term, if after inquiry he is satisfied that such member has committed serious misconduct and further continuance of such member in such authority is detrimental to the interest of the University:Provided that no suspension order will be issued without giving such member an opportunity of being heard.(2)If a member of any authority or body of a University is charge sheeted criminally on charges of corruption or moral turpitude, the Chancellor may, if he is satisfied that the continuance of such a member will be detrimental to the interest of the University place such member under suspension till the final disposal of the case ending in his acquittal in the court of law or till the end of the term of such member, whichever is earlier.
