Section 11(14) in Maharashtra Public Universities Act, 2016
(14)The Vice-Chancellor may be removed from his office if the Chancellor is satisfied that the incumbent,-(a)has become insane and stands so declared by a competent court; or(b)has been convicted by a court for any offence involving moral turpitude; or(c)has become an undischarged insolvent and stands so declared by a competent court; or(d)has been physically unfit and incapable of discharging functions due to protracted illness or physical disability; or(e)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service or any other conditions, prescribed by the State Government under sub-section (2), or has abused the powers vested in him or if the continuance of the Vice-Chancellor in the office is detrimental to the interests of the university ; or(f)is a member of, or is otherwise associated with, any political party any organization which takes part in politics, or is taking part in, or subscribing in aid of, any political movement or activity.Explanation. - For the purposes of this sub-clause, whether any party is a political party, or whether any organization takes part in politics or whether any movement or activity falls within the scope of this sub-clause, the decision of the Chancellor thereon shall be final :Provided that, the Vice-Chancellor shall be given a reasonable opportunity to show cause by the Chancellor before taking recourse for his removal under sub-clauses (d), (e) and (f).
