Section 10(4) in A.P.J. Abdul Kalam Technological University Act, 2015
(4)The Chancellor shall have the power to remove the Vice- Chancellor from his office, on the recommendation of the Government or otherwise on the satisfaction of the Chancellor, by an order in writing on charges of misappropriation of funds, misconduct, mismanagement or any other good and sufficient reason:Provided that before taking action under this sub-section, the Chancellor shall be satisfied as to the reality of the allegation by a suitable enquiry on such allegations:Provided further that the Vice-Chancellor shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
