(4)The competent authority may, for reasons to be recorded in writing, declare a person to be unfit to be the manager of a private institution after giving to such person an opportunity of making his representation against such declaration and under intimation to the management and on such declaration, the person aforesaid shall cease to be the manager of the private institution and the management of such institution shall nominate another person as a manager in his place in accordance with the provisions of sub-section (2).[Provided that no manager of a minority educational institution shall be declared to be so unfit under this subsection save for mismanagement.] [Added by Act No.27 of 1987.]
