Section 17(1) in The Indira Gandhi Krishi Vishwavidyalaya (C.G.) Adhiniyam, 1987
(1)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor-(i)has made default in performing duty imposed on him by or under this Act; or(ii)has acted in a manner prejudicial to the interest of the University; or(iii)is incapable of managing the affairs of the University;the Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, by an order in writing stating the reasons therein requires the Vice-Chancellor to relinquish his office as from such date as may be specified in the order.
