Section 15(4) in Uttar Pradesh Private Universities Act, 2019
(4)If, at any time, upon representation made or otherwise, and after making such inquiry, as may be deemed necessary, the situation so warrants that the continuance of the Chancellor/ President is not in the interest of the University, Governing Body, may, by majority decision ask the Chancellor/President by an order in writing stating the reasons therefor, to relinquish his office before expiration of his tenure from such date as may be specified in the order. In such case the Pro-Chancellor/Vice-President shall preside over the meeting of the Governing Body:Provided that before taking an action under this sub-section, the Chancellor/President shall be given an opportunity of being heard.
