(i)If at any time and after such enquiry as may be considered necessary, it appears, to the Chancellor that the Vice-Chancellor-(a)Has failed to discharge any duty imposed upon him, by, or under this Act, the Statutes, or(b)Has acted in a manner prejudicial to the interests of the University, or(c)Has been incapable of managing the affairs of the University; The Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, require the Vice-Chancellor, by an order in writing stating the reasons thereof, to resign from his/her post from the date as may be specified in the order;(ii)No orders under sub-section (i) shall be passed unless a notice stating the specific grounds on which such action is proposed has been served and a reasonable opportunity to show cause against the proposed order has been given to the Vice-Chancellor;(iii)On and from the date specified in sub-section (i), it shall be deemed that the Vice-Chancellor has resigned from the post and office of the Vice- Chancellor shall be deemed vacant.
