Section 17(3) in Uttar Pradesh Private Universities Act, 2019
(3)If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Vice-Chancellor is not in the interest of the University, the Governing Body may, by an order in writing stating the reasons therefor, ask the 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 Vice-Chancellor shall be given an opportunity of being heard.
