Section 13(3) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998
(3)If at any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Kuladhipati that the Kulpati-(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 Vishwavidyalaya; or(iii)is capable of managing the affairs of the Vishwavidyalaya, (the Kuladhipati) may notwithstanding the fact that the term of office of the Kulpati has not expired by an order, in writing, stating the reasons therein, require the Kulpati or relinquish his office as from such date as may be specified in the order.
