Section 11(9) in THE KERALA UNIVERSITY OF DIGITAL SCIENCES, INNOVATION AND TECHNOLOGY ACT, 2021
(9)The Chancellor shall have the power to remove the Vice-Chancellor, from his office, on the satisfaction of the Chancellor, by an order in writing on charges of misappropriation of fund of the University and misconduct:Provided that, such charges are proved by an enquiry conducted by a person who is or has been a judge of the High Court appointed by the Chancellor for the purpose:Provided further that the Vice-Chancellor, 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.
