Section 24(3a) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(3a)The Vice-Chancellor, by general or special order, may place the Vice- Chancellor under suspension, -(i)where an enquiry under sub-section (6) of this section is contemplated or is pending; or(ii)where in the opinion of the Chancellor, he has engaged himself in activities prejudicial to the interest of the University; or(iii)where a case against him in respect of any criminal offence is under investigation, inquiry or trial; or(iv)where his continuance in office will prejudice the investigation, inquiry or trial (e.g. apprehended tampering with documents or to influence witnesses).
