Section 21(7) in Gujarat Biotechnology University Act, 2018
(7)Notwithstanding anything contained in any other clauses of this section, the Chairman may on recommendation of the Board, remove from the office the Director General if he -(i)is adjudged an insolvent; or(ii)has been convicted of an offence which, in the opinion of the Board, involves moral turpitude; or(iii)engages during his term of office in any paid employment outside the duties of his office; or(iv)is, in the opinion of the Board, unfit to continue in office by reason of infirmity of mind or body; or(v)has acquired such financial or other interest as is likely to affect prejudicially his functions as the Director General.
