Section 12(8) in Kerala Veterinary and Animal Sciences University Act, 2010
(8)(i)The Chancellor shall have the power to remove the Vice-Chancellor from office by an order in writing on charges of misappropriation, misconduct, mismanagement of funds or willful omission, refusal to carry out the provisions of this Act or for abuse of powers vested on him:Provided that before taking an action under this sub-section such charges shall be proved by an enquiry conducted by the Chancellor as provided in clause (ii).(ii)For the purposes of holding an inquiry under this section the Chancellor shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold an inquiry after giving an opportunity to make representation by the Vice- Chancellor and shall submit a report to the Chancellor.
