Section 53(1) in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004
(1)The Kuladhipati may, on the request of the Executive Council remove the name of any person from membership of any authority or body of the University if:(i)he is guilty of gross misbehaviour; or(ii)he acts prejudicial to the interests of the University :Provided that the Kuladhipati shall cause a preliminary enquiry to be made and if it is satisfied that a prima facie case exists, he shall serve on such a member of any authority or body, as the case may be, a charge sheet in writing, stating the misbehaviour of the act prejudicial to the interest of the University, as the case may be.
