Section 10(10) in Kerala University of Health Sciences Act, 2010
(10)The Vice-Chancellor may be removed from the office if the Chancellor is satisfied provided that he,-(i)has become insane and stands so declared by a competent authority;(ii)has been convicted by a court for any offence involving moral turpitude; (iii)has become an undischarged insolvent and stands so declared by a competent authority;(iv)has become physically unfit and incapable of discharging functions due to protracted- illness or physical disability.The incumbent Vice-Chancellor shall be given a reasonable opportunity to show cause by the Chancellor before taking recourse "for his removal under clause (iv).
