Section 53 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
53. Power to remove any member from authority or body.
(1)The Kuladhipati may, on the request of the Executive Council remove the name of any person from membership of any authority or body of the University if:(i)he is guilty of gross misbehaviour; or(ii)he acts prejudicial to the interests of the University :Provided that the Kuladhipati shall cause a preliminary enquiry to be made and if it is satisfied that a prima facie case exists, he shall serve on such a member of any authority or body, as the case may be, a charge sheet in writing, stating the misbehaviour of the act prejudicial to the interest of the University, as the case may be.(2)After taking into consideration the reply to the charge-sheet submitted to him by the member of the authority or body of the University, as the case may be, under sub-section (1), the Kuladhipati may, if it considers that further action is necessary, entrust the enquiry to a tribunal consisting a nominee of the State Government, a nominee of the Executive Council and a nominee of the delinquent member, as the case may be.(3)The tribunal shall, after giving the accused member, as the case may be, an opportunity of being heard and examining such evidence as may be necessary, record its finding and forward it to the Kuladhipati.(4)The Kuladhipati may, after considering the report of the tribunal pass such final orders as it deems fit:Provided that no order shall be passed unless the delinquent member, as the case may be, has been given a reasonable opportunity to show cause as to why the proposed action should not be taken against him.(5)The provisions of sub-sections (1) to (4) shall not apply where the Kuladhipati is satisfied that in the interest of the University it is not expedient to hold such enquiry and to issue any show cause notice or to give an opportunity of being heard to any member nominated by him before the removal of such member.
