Section 14(4) in Nims University Rajasthan, Jaipur Act, 2008
(4)If the Chancellor is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise, that the continuance of pro-vice-chancellor in his office is prejudicial to the interest of the University or the situation so warrants he may, by an order in writing and stating the reasons therein for doing so, ask the pro-vice-chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the pro-vice-chancellor shall be given an opportunity of being heard.
