Section 49 in Manonmaniam Sundaranar University Act, 1990
49. Removal from membership of University.
(1)The Syndicate may(a)on the recommendation of not less than two thirds of the members of the Syndicate, remove by an order in writing made in this behalf the name of any person from the register of graduates; or.(b)remove by an order in writing made in this behalf any person from membership of any authority of the University by a resolution passed by a majority of the total membership of the syndicate any by a majority of not less than two-thirds of the members of the Syndicate present and voting at the meeting, if such person has been convicted by a criminal court for an offence which in the opinion of the Syndicate involves moral turpitude or if he has been guilty of gross misconduct and for the same reason, the Syndicate may with-draw any degree or diploma conferred on or granted to that person by the University.(2)The Syndicate may also by an order in writing made in this behalf remove any person from the membership of any authority of the University if he becomes of unsound mind or [ deaf mute; Omited by Tamil Nadu Universities Laws (Third Amendment) Act, 2022] or has applied to be adjudicated, or has been adjudicated, as an insolvent.(3)No action under this section shall be taken against any person unless he has given a reasonable opportunity to show cause against the action proposed to be taken.(4)A copy of every order passed under sub-section (1) or sub-section (2), as the case may be, shall, as soon as may be after it is so passed, be communicated to the person concerned in the manner prescribed by regulations.
