Section 13 in Tamil Nadu Dr. Ambedkar Law University Act, 1996
13. Removal of Vice-Chancellor.
(1)If, in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act, or abuses the powers vested in him, or misbehaves or mismanages or his conduct involves moral turpitude or if it otherwise appears to the Chancellor that the continuances of the Vice-Chancellor in office is detrimental to the interest of University, the Chancellor may, direct the Pro-Chancellor to constitute a Committee consisting of not less than three members to enquire into the matter and place the report of the Committee before the Chancellor.(2)The Chancellor shall, after considering the report of the Committee, is satisfied that the continuance of the Vice-Chancellor in office will be detrimental to the interests of the University or if he is found guilty of all or any of the charges by order, remove the Vice-Chancellor :Provided that no order shall be passed under this section unless a reasonable opportunity of being heard is given to the Vice-Chancellor.
