Section 6(2) in Gujarat State Higher Education Council Act, 2016
(2)The Chairperson or any other officer shall not be removed except by an order of the State Government passed on the ground of wilful omission or refusal to carry out the provisions of this Act or rules or regulations made thereunder, or for abuse of the powers vested in him, after consideration of the report of an inquiry ordered by the State Government in this behalf. Before termination of the appointment of the delinquent officer, he shall be provided an opportunity of being heard.
