12. [ Removal of the Vice-Chancellor. [Restored by Act 67 of 1982 and shall be deemed to have been always there.]
(1)If any time and after such enquiry as may be considered necessary, it appears, to the Chancellor that the Vice-Chancellor -(i)has failed to discharge any duty imposed upon him, by or under this Act, the Statutes, the Ordinance, or(ii)has acted in a manner prejudicial to the interest of the University, or(iii)has been incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, require the Vice-Chancellor, by an order in writing stating the reasons therefor, and after consulting the State Government, to resign his post from the date as may be specified in the order.(2)No orders under sub-section (1) shall be passed unless a notice stating the specific grounds on which such action is proposed has been served and a reasonable opportunity to show cause against the proposed order has been given to the Vice-Chancellor.(3)On and from the date specified in sub-section (1), it shall be deemed that the Vice-Chancellor has resigned his post and office of the Vice-Chancellor shall be deemed vacant.]
