Section 13(5) in Indian Institute of Teacher Education, Gujarat Act, 2010
(5)The Vice-Chancellor may be removed from his office if the Chancellor in consultation with the State Government, is satisfied that the incumbent,(a)has become insane and stands so declared by a competent court;(b)has been convicted by a court for any offence involving moral turpitude;(c)has become an undischarged insolvent and stands so declared by a competent court;(d)has been physically unfit and incapable of discharging functions due to protracted illness 01 physical disability;(e)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the services as prescribed by the State Government or has abused the powers vested in him or if the continuance of the Vice-Chancellor in the office is detrimental to the interests of the University;(f)is a member of, or be otherwise associated with, any political party or any organization which takes part in politics, or is taking part in, or subscribing in aid of, any political movement or activity:Provided that the Vice-Chancellor shall not be removed from his office unless an opportunity of being heard is given to him.
