Section 27(8) in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
(8)If in the opinion of the General Council, the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the General Council that the continuance of the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] in office is detrimental to the interest of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.], the General Council may, after making proper inquiry which shall be completed preferably within six months, remove the [Vice-Chancellor] [Substituted for 'Director' by U.P. Act 5 of 2009, Section 2.] by an order after giving him an opportunity of being heard.
