Section 12(9) in Haryana Vishwakarma Skill University Act, 2016
(9)The Chancellor may, on the advice of the State Government, cause an inquiry to be held in accordance with the principles of natural justice, and remove the Vice-Chancellor from office, if he is found on such inquiry, to be a person patently unfit to be continued in such office:Provided that the Chancellor may curtail working powers and functions of Vice-Chancellor in case he is of the opinion that an ongoing matter in a complaint against the Vice-Chancellor is serious enough to be an impediment in discharging the duties of the Vice-Chancellor and may make arrangements for the performance of the duties of Vice-Chancellor until the existing Vice-Chancellor is able to resume his office or until a regular Vice-Chancellor is appointed, as the case may be.
