Section 16(6) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016
(6)If, at any time upon representation made or otherwise and after making such inquiry as may be deemed necessary, the situation so warrants and if the continuance of the Vice-Chancellor is not in the interests of the university, the Chancellor may, by an order in writing stating the reasons therein, ask the Vice- Chancellor to relinquish his office from such date as may be specified in the order:Provided that before taking an action under this sub-section, the Vice Chancellor shall be given an opportunity of being heard, in person.
