Section 12(5) in Himachal Pradesh University Act, 1970
(5)If in the opinion of the Chancellor, the Vice- Chancellor willfully omits or refuses to carry out the provisions of the Act or abuses the powers vested in him or if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, after making such enquiry as he deems proper and in consultation with the State Government, by order remove the Vice-Chancellor.Provided that in the event of taking any action on a report of an enquiry under section 9 of section 9-B of this Act, as the case may be, no further enquiry shall be necessary under this sub-section but the Vice-Chancellor shall be afforded an opportunity of being heard after making him available a copy of enquiry report.
