Section 12(2) in Tamil Nadu National Law School Act, 2012
(2)The Chancellor shall, after considering the report of the Committee, if satisfied that the continuance of the Vice-Chancellor in office will be detrimental to the interest of the School or if he is found guilty of all or any of the charges, by order remove the Vice-Chancellor:Provided that no order shall be passed, under this section unless a reasonable opportunity of being heard is given to the Vice-Chancellor.
