Section 13(12) in A.P.J. Abdul Kalam Technological University Act, 2015
(12)The Vice-Chancellor may be removed from the office if the Chancellor is satisfied that he,-(i)has become insane and stands so declared by a competent authority;(ii)has been convicted by a court for any offence involving, moral turpitude;(iii)has become an undischarged insolvent and stands so declared by a competent authority;(iv)has become physically unfit and incapable of discharging functions due to protracted illness or physical disability(v)where the Government is satisfied that there is misuse of power as against this Act, Rules, Statues and Regulations or causing administrative stalemate due to the activities violating the prescribed jurisdiction, the Government shall have the power to recommend to the Chancellor to remove the- Vice-Chancellor from the positions:Provided that before taking steps for removal of the incumbent Vice-Chancellor under clause (iv), a reasonable opportunity to show cause shall be given to him;
