Section 36(1) in International Institute of Information Technology (IIIT) University Act, 2013
(1)The Chancellor may, by rules to be framed in this behalf by the State Government, order the removal of the Director of the Institute or of any member of a duly constituted body of the Institute at any time, on charges relating to moral turpitude, unbecoming conduct, gross indiscipline, conflict of interest or any other ground provided in these rules.
