(9)the Chancellor shall have power to remove the Vice Chancellor or the Pro-vice-chancellor from office by an order in writing on charges of misappropriation or mismanagement of funds or misbehaviour:Provided that such charges are proved by an enquiry conducted by a person who is or has been a judge of the High Court or the Supreme Court appointed by the Chancellor for the purpose:Provided further that the Vice-chancellor or the Pro-Vice-chancellor shall not be removed under this section unless he has been given a reasonable opportunity of showing cause against the action proposed to be taken against him.
