Section 11(2) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(2)The Chancellor may, on the advice of the Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if she is found on such inquiry, to be a person patently unfit to be continued in such office.
