Section 8(9) in The SreeNarayanaGuru Open University Act, 2021
(9)The Chancellor shall have the power to remove the Vice-Chancellor or the Pro- Vice-Chancellor, as the case may be, from his office, on the satisfaction of the Chancellor, by an order in writing on misappropriation of fund of the University, misconduct or mismanagement:Provided that, such charge shall be proved by an enquiry conducted by a person who is or has been a Judge of the Supreme Court or the High Court appointed by the Chancellor for the purpose:Provided further that, the Vice-Chancellor or the Pro-Vice-Chancellor, as the case may be, shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
