Section 11(1A) in The Kurukshetra University Act, 1986
(1A)The Chancellor may, on the advice of the State Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office.] [Ammended by Haryana Act 2 of 1998.]
