(9)Notwithstanding anything contained in sub-section (4), the Chancellor may at any time remove the Vice-Chancellor from office if. in his opinion, the Vice-Chancellor -(a)is. or has been subject to any of the disqualifications mentioned in sub-section (8), or(b)has been guilty of misconduct in discharge of his duties, or(c)has become physically or mentally incapable of discharging-his duties as a Vice-Chancellor, or(d)has abused his position as to render his continuance in office prejudicial to public interest, or(e)has, without reasonable cause, refused or failed to perform his duties for a period of not less than three months :Provided that a Vice-Chancellor shall not be removed from his office unless an opportunity of being heard is given to him.
