Section 9 in Chhattisgarh Kamdhenu Vishwavidyalaya Adhiniyam, 2011
9. The Vice-Chancellor.
(1)Every appointment of the Vice-Chancellor shall be made by the Chancellor from out of a panel of three names of eminent persons who possess master degree in the field of veterinary and allied sciences with minimum ten years experience as educationist or researcher or administrator in the university system as recommended by the committee referred to in sub-section (2) and such panel shall not contain the name of any member of the said Committee :Provided that preference will be given to a person who possesses doctorate qualification in veterinary and allied sciences with minimum ten years experience as educationist or researcher or administrator in the university system.(2)For the purpose of sub-section (1), the Committee shall consist of three persons from whom one shall be nominated by the Executive Council and one shall be nominated by the State Government and one shall be nominated by the Chancellor :Provided that the persons so nominated shall not be an employee of, or a member of any of the authorities of, or any contractor or service provider of the Vishwavidyalaya.(3)The Vice-Chancellor shall hold office for a period of five years and shall not be eligible for reappointment for another term :Provided that no person shall hold the office of the Vice-Chancellor who attains the age of sixty five years :Provided further that(a)the Chancellor may direct that a Vice-Chancellor, whose term of office has expired shall continue in office for such period, not exceeding a total period of six months, as may be specified in the direction;(b)the Vice-Chancellor may, by writing under his hand addressed to the Chancellor, resign his office.(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.(5)No order under sub-section (4) shall be passed unless the particulars of the grounds on which such action is proposed to be taken is communicated to the Vice-Chancellor and he or she is given a reasonable opportunity of showing cause against the proposed order.(6)When any temporary vacancy occurs in the Office of the Vice-Chancellor or if the Vice-Chancellor is, by reason of illness, absence or for any other reason, unable to exercise the powers and perform the duties of his office, the Chancellor shall, as soon as possible, in consultation with the Government, make such arrangements for carrying on the functions of the Vice-Chancellor as he deems fit.
