(1)If in the opinion of the Inspector, the Vice-President willfully omits or refuses to carry out or disobeys any provisions of this Act or any Rule, bye-law, regulation, or lawful order made or issued under this Act or abuses any power vested in him, the Inspector shall, by notice in writing, require the Vice-President to offer within a specified date, his explanation with respect to his cases of omission or commission mentioned in the notice.(2)The provisions of sub-sections (2) to (13) (both inclusive) of section 205 shall, as far as may be, apply in relation to the removal of the Vice-President as they apply in relation to the removal of the President by the Inspector on his own motion.
