Section 26 in National Law University of Uttarakhand Act, 2011
26. The Vice Chancellor.
(1)The Vice Chancellor of the University shall be appointed by the State Government on the recommendations of the Chancellor, which shall be binding on the State Government.(2)The Chancellor shall take into consideration, the recommendations of a committee which shall consist of the following; namely :-(a)one person to be nominated by the Chancellor;(b)one person to be nominated by the Governing Council;(c)one person to be nominated by the State Government.(3)The Committee shall, as far as may be, at least six months before the date on which a vacancy in the office of the Vice Chancellor is due to occur by reason of expiry of term or resignation under sub-section (4), and also whenever so required and before such date as may be specified by the Governing Council submit to the Governing Council the names of not less than three persons suitable to hold the office of the Vice Chancellor. The Committee shall, while submitting the names, also forward to the Governing Council a concise statement showing the academic qualifications and other distinctions of each the persons so recommended, but shall not indicate any order of preference. The Governing Council shall recommend these names to the Chancellor. The Governing Council may also forward some other names along with their academic qualifications and other distinctions for consideration of the Chancellor.(4)The Vice Chancellor, who shall be a person having wide range of experience in the legal, judicial and academic field or who has been a Judge of the High Court or who has been a professor of law in a recognized University, shall hold office for a term of five years from the date on which he enters upon his office or till he/she completes the age of sixty five years, whichever is earlier :Provided that the Vice Chancellor may by writing under his hand addressed to the Chairman of the Governing Council resign his office, and shall cease to hold his office on the acceptance by the Governing Council of such resignation.(5)Subject to the provisions of this Act, the emoluments and other conditions of service of the Vice Chancellor shall be such as may be prescribed.(6)The Chairman of the Governing Council may appoint any suitable person to the office of Vice Chancellor for a term not exceeding six months if the vacancy in the office of Vice Chancellor occurs or is likely to occur by reason of leave or any other cause, not being resignation or expiry of term, of which a report shall forthwith be made by the registrar to the Chairman of the Governing Council.(7)If in the opinion of the Governing Council, the Vice Chancellor wilfully omits or refuses to carry out the provisions of this Act or abuses the powers vested in him, or if it otherwise appears to the Governing Council that the continuance of the Vice Chancellor in office is detrimental to the interest of the University, the Governing Council may, after making proper inquiry which shall be completed preferably within six months, after giving him an opportunity of being heard, and may recommend the removal of the Vice Chancellor to the Chancellor, who shall forward the recommendation to the State Government for further action.(8)During the pendency or in contemplation, of any inquiry referred to in sub-section (7) the Governing Council may order that till further orders :-(a)such Vice Chancellor shall refrain from performing the functions of the office of Vice Chancellor, but shall continue to get the emoluments to which he was otherwise entitled under sub-section (5);(b)the functions of the office of the Vice Chancellor shall be performed by the person specified in the order.(9)The Vice Chancellor shall:-(a)ensure that the provisions of this Act and the Regulations are duly observed and shall have all powers as are necessary for that purpose;(b)subject to the specific and general directions of the Executive Council, the Vice Chancellor shall exercise all powers of the Executive Council in the management and administration of the University.(c)convene the meetings of the Governing Council, the Executive Council, the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;(d)have all powers relating to the proper maintenance of discipline in the University.(10)If, in the opinion of the Vice Chancellor, any emergency has arisen, which requires immediate action, he shall take such action as he deems necessary and shall report the same for confirmation, in the next meeting, of the authority concerned which in the ordinary course would have dealt with the matter.
