Section 7(9) in Utkal University of Culture Act, 1999
(9)The Chancellor shall have power to remove the Vice-Chancellor from office by an order in writing on charges of mismanagement of funds or misconduct or for any other good and sufficient reasons;Provided that orders removing Vice-Chancellor under this sub-section shall not be passed until such charges are proved by an enquiry conducted by an officer, not below the rank of Secretary to Government, appointed by the Chancellor for the purpose:Provided further that the Vice-Chancellor shall not be removed under this sub section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
