(1)The Board may with the approval of the Chancellor, remove any person from membership of any authority or body of the University on the ground that his conduct is not befitting the office held by him:Provided that prior approval of the Chancellor shall not be required where such person has been convicted of a criminal offence involving moral turpitude by court of law:Provided further that no order for removal shall he passed against any member without giving him an opportunity of being heard.
