Section 14(4) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005
(4)If at any time upon representation made or otherwise it appears to the Visitor that the Chairman or Member -(a)has made default in performing any duty imposed on him by or under the Act, or(b)has acted in manner prejudicial to the interest of the Regulatory Commission, or(c)is incapable of managing the affairs of the Regulatory Commission, the visitor may notwithstanding the fact that the term of office has not expired, by an order in writing, recording the reasons therein, require the Chairman/Member to relinquish his office as from such date as may be specified in the order :Provided that no such order shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Chairman and he is given reasonable opportunity of showing cause against the proposed order.
