Section 12(1) in Haridev Joshi University of Journalism and Mass Communication, Jaipur Act, 2019
(1)If in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if otherwise appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interest of the University, the Chancellor may, after making such inquiry as he deems proper, by order, remove the Vice-Chancellor:Provided that the Chancellor may, at any time before making such order, place the Vice-Chancellor under suspension, pending enquiry:Provided further that no order shall be made by the Chancellor unless the Vice-Chancellor has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
