Section 8(7) in Sree Sankaracharya University of Sanskrit Act, 1994
(7)The Chancellor shall have power to remove the Vice Chancellor from office by an order in writing on charges of mismanagement of funds or misconduct or for any other good and sufficient reasons:Provided that such charges are proved by an enquiry conducted by a Judge of the High Court or Supreme Court:Provided further that the Vice-Chancellor shall not be removed under this subsection unless he has been given a reasonable opportunity of showing cause against action proposed to be taken against him.
