Section 13(1) in Tamil Nadu Dr. Ambedkar Law University Act, 1996
(1)If, in the opinion of the Chancellor, the Vice-Chancellor wilfully omits or refuses to carry out the provisions of this Act, or abuses the powers vested in him, or misbehaves or mismanages or his conduct involves moral turpitude or if it otherwise appears to the Chancellor that the continuances of the Vice-Chancellor in office is detrimental to the interest of University, the Chancellor may, direct the Pro-Chancellor to constitute a Committee consisting of not less than three members to enquire into the matter and place the report of the Committee before the Chancellor.
