Section 8(10) in Indraprastha Institute of Information Technology Delhi Act, 2007
(10)The Chancellor shall have the power to remove either the Chairperson or a member of the Board of Governors in the event of malfeasance. In exercising such powers of removal the Chancellor would form his opinion based on the recommendation of the Government, which in turn would be based on due enquiry against the Chairperson or member Board of Governors, who is proposed to be removed.
