Section 74(1) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(1)The University, may, on the recommendation of the Executive Council., withdraw any distinction, degree, diploma or privilege conferred on or granted to any person by a resolution passed by the majority of the total membership of the Executive Council and by a majority of not less than two thirds of the members of the Executive Council present and voting at the meeting, if such person has been convicted by a court of law for an offence, which in the opinion of the Executive Council involves moral turpitude or if he has been guilty of gross misconduct.
