Section 14(2) in Jagat Guru Nanak Dev Punjab State Open University Act, 2019
(2)(a)The Chairman shall be appointed by the Chancellor on the advice of the State Government out of a panel of persons of national eminence.(b)The Chairman may be removed from the office by the State Government, if,-(i)he will fully refuses to carry out the provisions of this Act; or(ii)he abuses the powers vested in him; or(iii)he is adjudged as an insolvent; or(iv)he is convicted by a court of law for an offence involving moral turpitude; or(v)it appears to the State Government that his continuation in office is detrimental to the public interest:Provided that no order of removal under this sub-section shall be passed without giving him a reasonable opportunity of being heard by the State Government and after recording reasons therefore.
