Section 24(6) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
(6)If, in the opinion of the Chancellor, a Vice-Chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him or if it appears to the Chancellor that continuance of that Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, by order, remove the Vice-Chancellor, after giving him an opportunity to show cause against the action proposed to be taken against him.
