Section 13(8) in Nims University Rajasthan, Jaipur Act, 2008
(8)If the Chancellor is satisfied, on an enquiry made or caused to be made on a representation made to him or otherwise that the continuance of vice-chancellor in his office is to the interest of the University or the situation so warrants, he may by an order in writing and stating the reasons therein for doing so, ask the vice-chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this subsection, the vice-chancellor shall be given an opportunity of being heard.
