(6)If, at any time, upon the representation made or otherwise, it appears to the Chancellor that the Vice-Chancellor or any other officer of the University,-(a)has made default in performing any duty imposed upon him under this Act or otherwise ; or(b)has acted in a manner prejudicial to the interests of the University ; or(c)is incapable of managing the affairs of the University,the Chancellor may, notwithstanding the fact that term of that officer has not expired, by an order in writing and stating the reasons therein, require the officer to relinquish his office from such date, as may be specified in the order. The officer concerned shall be deemed to have relinquished his office from the date so specified:Provided that no such order shall be passed, unless the grounds on which such action is proposed to be taken are communicated to that officer and he is given reasonable opportunity of being heard.
