Section 12(5) in Karnataka Universities of Agricultural Sciences Act, 1963
(5)The Chancellor may at any time on the recommendation of the Board supported by two-thirds of the members of the Board, by order remove the Vice-Chancellor from his office, if, in the opinion of the Chancellor, his continuance in office is detrimental to the interests of the University:Provided that no such order shall be made unless the Vice-Chancellor has been given an opportunity to be heard against the action proposed to be taken.
