Section 68(2) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(2)After taking into consideration the reply to the charge-sheet submitted to him by the registered graduate or member of the authority or body of the Vishwavidyalaya, as the case may be under sub-section (1), the Kuladhipati may, if he considers that further action is necessary, entrust the enquiry to a Tribunal consisting of a nominee of the Kuladhipati, a nominee of the Executive Council and a nominee of the accused registered Graduate or diploma holder or member, as the case may be.
