Section 11(5) in The Anna University of Technology, Madurai Act, 2010
(5)The Vice-Chancellor shall not be removed from his office on the ground of willful omission or refusal to carry out the provisions of this Act, or abuse of the powers vested in him except by an order of the Chancellor passed after due enquiry ordered by the Government, by such person who is or has been,-(i)a Judge of the High Court; or(ii)an officer of the Government not below the rank of Chief Secretary to Government; or(iii)a Vice-Chancellor of any University in the State of Tamil Nadu, as may be appointed by the Government in which the Vice-Chancellor shall have an opportunity of making his representation against such removal.
