Section 12 in Tamil Nadu National Law School Act, 2012
12. Removal of Vice-Chancellor.
(1)If, in the opinion of the Chancellor, the Vice-Chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him or misbehaves or mismanages or his conduct involves moral turpitude or if it otherwise appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interest of the School, the Chancellor may, direct the Pro-Chancellor to constitute a Committee consisting of not less than three members to enquire into the matter and place the report of the Committee before the Chancellor.(2)The Chancellor shall, after considering the report of the Committee, if satisfied that the continuance of the Vice-Chancellor in office will be detrimental to the interest of the School or if he is found guilty of all or any of the charges, by order remove the Vice-Chancellor:Provided that no order shall be passed, under this section unless a reasonable opportunity of being heard is given to the Vice-Chancellor.
