Section 13(7) in Karnataka Janapada Vishwavidyalaya Act, 2011
(7)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the Government on consideration of the report of an inquiry ordered by it, under sub-section (8).
