Section 11(5) in The West Bengal University of Health Sciences Act, 2002
(5)Where, in the opinion of the Chancellor, the conduct of any elected or nominated or appointed or co-opted member is detrimental to the smooth functioning of the University or any authority or body or committee, the Chancellor may, after giving such member an opportunity to offer explanation in writing and after considering such explanation, if any he is satisfied that it is necessary so to do, suspend or disqualify such member, for such period, as may deem fit.
