Section 7(8) in Kerala University of Health Sciences Act, 2010
(8)The Chancellor shall have the power to remove the Vice-Chancellor or Pro-Vicc-Chanccllor from office by an order in writing on charges, of misappropriation, misconduct, mismanagement of funds or any other good and sufficient reason:Provided that before taking action under this sub-section such charges shall be proved by an inquiry conducted by a person who is or has been a judge of the High Court or the Supreme Court, appointed by the Chancellor for the purpose:Provided further that Vice-Chancellor or Pro-Vice-Chancellor shall not be removed under this section unless lie has been giVen a reasonable opportunity of showing cause against the action proposed to be taken against him.
