Section 8(10) in THE COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY ACT, 1986
(10)The Chancellor shall have power to remove the Vice-Chancellor or the Pro-Vice-Chancellor from office by an order in writing on charges of mismanagment of funds or miscounduct or for any other good and sufficient reasons.Provided that in the case of the Vice-Chancellor, such charges are proved by an enquiry conducted by a person who is ajudge of the High Court or the Supreme Court or where the services of such a judge is not available, by a person who has been a judge of the High Court or the Supreme Court, appointed by the Chancellor for the purpose; and in the case of the Pro-Vice-Chancellor, such charges are proved by an enquiry conducted by an Officer not below the rank of a Secretary to Government, appointed by the Chancellor, for the purpose;Provided further that the Vice-Chancellor or the Pro-Vice-Chancellor shall not be removed under this sub-section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
