Section 56(2) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(2)The Vice-Chancellor may, in the exercise of his powers, by order, direct that any student or students be expelled or rusticated for a specified period, or be not admitted to a course or courses of study in a college, institution or Department of the University for a specified period or be punished with fine, not exceeding three hundred rupees, or be debarred from taking an examination or examinations conducted by the University, college, institution or Department for a specified period, not exceeding five years, or that the result or results of the student or students concerned in the examination or examinations in which he has or they have appeared be postponed or cancelled.
