Section 8(10) in The Delhi Pharmaceutical Sciences and Research University Act, 2008
(10)The Chancellor shall have the power to remove either the Chairperson or a member of the Board of Governors in the event of malfeasance. In exercising such power of removal, the Chancellor would from his opinion based on the recommendation of the Government, which in turn would be based on due enquiry against the Chairperson or member of the Board of Governors, as the case member who is proposed to be removed.
