Section 11(7) in Professor Jayashankar Telangana State Agricultural University Act, 1963
(7)If, in the opinion of the Chancellor, the Vice- Chancellor willfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him and if it appears to the Chancellor that the continuance of the Vice-Chancellor in office is detrimental to the interests of the University, the Chancellor may, [XXX] [Omitted by Act No. 50 of 1976.] by order, remove the Vice-Chancellor, after giving him an opportunity of showing cause against the action proposed to be taken in regard to him.
