Section 16(6) in The Maharashtra Animal and Fishery Sciences University Act, 1998
(6)(a)The Chancellor may, on the recommendation of the Pro-Chancellor on the ground that the Vice-Chancellor has neglected or without reasonable excuse has failed to carry out his responsibility of implementing-the directions issued by the Pro-Chancellor under section 7, by order, remove the Vice-Chancellor at any time from office.(b)If the Vice-Chancellor, in the opinion of the Chancellor, omits or refuses to carry out the provisions of this Act, or abuses the powers vested in him and if 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, after consultation with the Executive Council, by order, remove the Vice-Chancellor at any time from office.(c)No order under clause (a) or (b) shall be made, unless the Vice-Chancellor has been given a reasonable opportunity of being heard in respect of the action proposed to be taken against him.
