Section 13(11) in Birsa Munda Tribal University Act, 2017
(11)The Vice-Chancellor may be removed from his office by the State Government, if it is satisfied that the incumbent:-(a)has become insane and stands so declared by a competent court;(b)has been convicted by a court for any offence involving moral turpitude;(c)has become an insolvent and stands so declared by a competent court;(d)has been physically unfit and incapable of discharging functions due to protracted illness or physical disability:(e)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 as determined by the State Government or has abused the powers vested in him or if the continuation of the Vice-Chancellor in the office is detrimental to the interest of the University:Provided that the Vice-Chancellor shall not be removed from his office, unless an opportunity of being heard is offered to him.
