Section 9(4) in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
(4)That any time upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the Chancellor that the Vice-Chancellor.(a)has made default in performing any duty imposed on him by or under this Adhiniyam; or(b)has acted in a manner prejudicial to the interests of the Vishwavidyalaya; or(c)is incapable of managing the affairs of the Vishwavidyalaya, the Chancellor may, notwithstanding the fact that the term of office of the Vice-Chancellor has not expired, by an order in writing stating the reasons therein, require the Vice-Chancellor to relinquish his office as from such date as may be specified in the order.
