(1)If at any time upon representation made or otherwise and after making such inquires-as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor -(i)has made default in performing any 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.
