Section 11(7) in Andhra Pradesh Agricultural University Act, 1963
(7)[ If, in the opinion of the Chancellor, the Vice-Chancellor will fully omits or refused to carry out the provisions of this Act or abuses the powers vested in him and i f it appears to the Chancellor that the continuance of the Vice- Chancellor in office is detrimental to the interests of the university, the Chancellor may by order, remove the Vice-Chancellor, after giving him an opportunity of showing cause against the action proposed to be taken in regard to him.] [As amended by the Andhra Pradesh Agricultural University (Second Amendment) Act, 1976 (Act No. 50 of 1976).]
