Section 9(4) in Indira Gandhi Technological and The Medical Sciences University Act, 2012
(4)The Vice-Chancellor shall, subject to pleasure of the Chancellor and the provisions of sub-section (3), hold office for a period of five years; but he shall be eligible for reappointment;Provided that no Vice-Chancellor shall be removed from the office except by an order passed on the ground of misbehavior, mismanagement, incapacity or otherwise after due enquiry by a person or a committee appointed by the Chancellor.
