(2)The Syndicate may in the case of any student for any of the reasons specified in sub-section (1) -(a)remove his name from the Register of University students; or(b)withhold his degrees, diplomas or marks of honour for such period not exceeding two years as it may fix;Provided that in the case of conviction in a court of law for an offence involving moral turpitude the period of such withholding may exceed two years.
