Section 15(5) in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
(5)The Chancellor, by general or special order, may place the Vice-Chancellor under suspension,-(a)where an enquiry under sub-section (8) is contemplated or is pending; or(b)where, in the opinion of the Chancellor, he has engaged himself in activities prejudicial to the interest of the Cluster University; or(c)where a case against him in respect of any criminal offence is under investigation, inquiry or trial; or(d)where his continuance in office will prejudice the investigation, inquiry or trial like apprehended tempering with documents or to influence witnesses etc..
