Section 11(8) in Dr. Abdul Haq Urdu University Act, 2016
(8)Notwithstanding anything contained in sub-section (7) above, the Chancellor may, on the advice of the Government, at any time after the Vice- Chancellor has taken change, by order in writing, remove the Vice- Chancellor from office on proven grounds of incapacity, misconduct or violation of the provisions of this Act or any statutory regulations made under thereto.Provided that no such order shall be made by the Chancellor unless the Vice-Chancellor was given a reasonable opportunity of showing cause against the action proposed to be taken against him.Provided further that the Chancellor may, at any time before making such order, place the Vice-Chancellor under suspension pending enquiry by a sitting or retired Judge of the High Court/Supreme Court.Provided also that where the Lokayukta enquiries into an allegation against the Vice-Chancellor under the Andhra Pradesh Lokayukta and Upa- Lokayukta Act, 1983 (Act 11 of 1983) then, notwithstanding anything contained in section 12 of the said Act, the Lokayukta shall submit the report to the Government and the Chancellor shall act in accordance with the advice tendered by the Government on consideration of the report while exercising his powers under this sub-section.
