Section 18 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
18. [ Removal of Kulpati. [Substituted by M.P. Act No. 19 of 1985.]
(1)If at any time upon representation made or otherwise and after making such inquiries as may be deemed necessary, it appears to the Kuladhipati that the Kulpati-(i)has made default in performing any duty imposed on him by or under this Act; or(ii)has acted in a manner prejudicial to the interest of the Vishwa Vidyalaya; or(iii)is incapable of managing the affairs of the Vishwa Vidyalaya; the Kuladhipati may, notwithstanding the fact that the term of office of the Kulpati has not expired, by an order in writing stating the reasons therein, requires the Kulpati to relinquish his office as from such date as may be specified in the order.(2)No order under sub-section (1) shall be passed unless the particulars of the grounds on which such action is proposed to be taken are communicated to the Kulpati and he is given a reasonable opportunity of showing cause against the proposed order.(3)As from the date specified in the order under sub-section (1) the Kulpati shall be deemed to have relinquished office and the office of the Kulpati shall fall vacant.]
