Section 14(9) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015
(9)If in the opinion of the Visitor, the Director wilfully omits or refuses to earn out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears that the continuance of the Director in office is detrimental to the interest of the Institute, the Visitor may, after making such inquiry, as he deems proper, by order remove the Director.
