Section 57(1) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
(1)The Executive Council may remove, by an order in writing made in this behalf, any person from membership of any authority of the Vishwavidyalaya by a resolution passed by a majority of the total membership of the Executive Council and by a majority of not less than two third of the members of the Executive Council present and voting at the meeting, if such person has been convicted by a criminal court on an offence which in the opinion of 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 diploma or other academic distinction conferred on, or granted to, that person by the Vishwavidyalaya.
