Section 16(4) in Uttar Pradesh Private Universities Act, 2019
(4)If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Pro-Chancellor/ Vice-President is not in the interest of the University, the Pro-Chancellor/Vice-President with the prior approval of the Governing Body, may, by an order in writing stating the reasons therefor, ask the Pro-Chancellor/Vice-President to relinquish his office before expiration of his tenure from such date as may be specified in the order;Provided that before taking an action under this sub-section, the Pro-Chancellor/Vice-President shall be given an opportunity of being heard.
