(1)The Chancellor, shall have the power to suspend any member other than an ex-officio member of any authority of a University and member of the Odisha Legislative Assembly elected to the Senate for the whole or part of the remaining portion of the term, if after inquiry he is satisfied that such member has committed serious misconduct and further continuance of such member in such authority is detrimental to the interest of the University:Provided that no suspension order will be issued without giving such member an opportunity of being heard.
