Section 22(7) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
(7)If, at any time, upon representation made or otherwise and after making such enquiries as may be deemed necessary, it appears to the President of the General Council that the Chairman of the Institute,-(a)has failed in performing any duty imposed on him, by or under this Act, or the regulations; or(b)has acted in a manner prejudicial to the objectives or interests of the Institute; or(c)is incapable of managing the affairs of the Institute, the President may, notwithstanding the fact that the term of office of the Chairman has not expired, by an order in writing, stating the reasons therein, require him to relinquish his office from such date as may be specified in the order :Provided that no order under this sub-section shall be passed without giving or reasonable opportunity to the Chairman of showing cause against the proposed order.
