(1)If at any time upon representation made or otherwise and after making such inquires-as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor -(i)has made default in performing any duty imposed on him by or under this Act ; or(ii)has acted in a manner prejudicial to the interest of the University; or(iii)is incapable of managing the affairs of the University, the Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, by an order in writing stating the reasons therein, requires the Vice-Chancellor to relinquish his office as from such date as may be specified in the order.(2)No order under sub-section (1) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Vice-Chancellor and he is given a reasonable opportunity of showing cause against the proposed order.(3)As from the date specified in the order under sub-section (1) the Vice-Chancellor shall be deemed to have relinquished office and the office of the Vice-Chancellor shall fall vacant.
