Section 9A(6) in The Burdwan University Act, 1981.
(6)The Pro-Vice-Chancellor (Administration and Academic) may be removed from his office by the Chancellor if he is satisfied that the incumbent,-(a)has become insane and adjudged by a competent court to be of unsound mind; or(b)has become an undischarged insolvent and stands so declared by a competent Court; or(c)has been physically unfit and incapable of discharging function due to protracted illness or physical disability ; or(d)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 contract or has abused or misused the powers vested in him or if the continuance in the office of the Pro-Vice-Chancellor (Administration and Academic) is detrimental to the interest of the University; or(e)has been proved to be guilty of criminal breach of trust or criminal negligence or gross financial irregularity or impropriety or gross negligence of duty; or(f)has shown incompetence to perform or has persistently made default in the performance of the duties imposed on him by or under this Act; or(g)has been convicted by a court for any offence within the concept and meaning of the Code of Criminal Procedure, 1973; or 2 of 1974.(h)is a member of, or otherwise associated with, any political party or acts in any partisan manner while in office.Explanation. - For the purpose of this sub-clause, whether any party is a political party or any association is a political association or any act of the Pro-Vice Chancellor (Administration and Academic) is partisan, decision of the Chancellor thereon shall be final:Provided that the Pro-Vice-Chancellor (Administration and Academic) shall be given a reasonable opportunity to show cause by the Chancellor before taking recourse for his removal under clauses (d), (e), (f), (g) and (h).]
