Section 17 in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
17. Removal of Vice-Chancellor.
(1)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor-(i)has made default in performing duty imposed on him by or under this Act; or(ii)has acted in a manner prejudicial to the interest of the University; or(iii)is incapable of managing the affairs of the University;the Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, by an order in writing stating the reasons therein requires the Vice-Chancellor to relinquish his office as from such date as may be specified in the order.(2)No order under sub-section (1) shall be passed unless the particulars of the grounds on which such action is proposed to he taken are communicated to the Vice-Chancellor and he is given reasonable opportunity of showing cause against the proposed order.(3)As from the date specified in the order under sub-section (1) the Vice-Chancellor shall be deemed to have relinquished office and the office of the Vice-Chancellor shall fall vacant.
