Section 9 in The U.P. State Council Of Higher Education Act, 1995
9. Removal from membership of Council. -
If, at any time, it appears to the State Government that the Chairman or a nominated member or the co-opted member has shown himself to be unsuitable for office or has been guilty of misconduct or neglect which renders his removal expedient, the State Government may, after giving him a reasonable opportunity to show-cause, by notification, remove the Chairman or such nominated or co-opted member, as the case may be, from the office.
