(1)If any time and after such enquiry as may be considered necessary, it appears, to the Chancellor that the Vice-Chancellor -(i)has failed to discharge any duty imposed upon him, by or under this Act, the Statutes, the Ordinance, or(ii)has acted in a manner prejudicial to the interest of the University, or(iii)has been 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, require the Vice-Chancellor, by an order in writing stating the reasons therefor, and after consulting the State Government, to resign his post from the date as may be specified in the order.
