Section 18(7) in Tamil Nadu Agricultural University Act, 1971
(7)The Chancellor may, after giving a reasonable opportunity of being heard, remove any member of the Board other than an ex-officio member from office, if such member in the opinion of the Chancellor, is incapable of acting as a member or has abused his position as a member so as to render his continuance as such member detrimental to the interest of the University.
