Section 13(8) in University of Technology, Jaipur Act, 2017
(8)If the Chairperson is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of President in his office is prejudicial to the interests of the University or the situation so warrants, he may, by an order in writing and stating the reasons therein for doing so, ask the President to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the President shall be given an opportunity of being heard.
