Section 14(7) in Dr. Vishwanath Karad MIT World Peace University Act, 2016
(7)If at any time upon representation made or otherwise, and after making such inquiry as may be deemed necessary, the situation so warrants and if the continuance of the Vice- Chancellor is not in the interests of the University, the President with approval of the Governing Body, may, by an order in writing stating the reasons therefor, ask the Vice-Chancellor to relinquish his office from such date, as may be specified in the order:Provided that, before taking any action under this subsection, the Vice- Chancellor shall be given an opportunity of being heard.
