Section 3 in The University of Rajasthan (Amendment) Act, 1962
3. Substitution of new section for section 12.
- For section 12 of the principal Act, the following section shall be substituted, namely:-"12. The Vice-Chancellor. - (1) The Vice-Chancellor shall be a whole-time paid officer of the University and shall be appointed by the Chancellor upon the recommendation of a Selection Committee consisting of the following, namely:-(i)a person nominated by the Syndicate not connected with the University or any affiliated College or approved institution,(ii)a person nominated by the Chairman, University Grants Commission, and(iii)an educationist nominated by the Chancellor, and the Chancellor shall appoint one of these three persons as the Chairman of the Committee.(2)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be prescribed by the Statutes, and shall not be varied to his disadvantage after his appointment:Provided that the present Vice-Chancellor shall continue to be governed by the existing terms and conditions till his present term is over.(3)The Vice-Chancellor shall hold office for a period of three years and will be eligible for re-appointment for a second term and such re-appointment shall be made upon the recommendation of the Selection Committee referred to in sub-section (1):Provided that no person shall hold the office of the Vice- Chancellor for more than two terms.(4)The Vice-Chancellor may, at any time, relinquish office by submitting, not less than 60 days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor.(5)Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice-Chancellor.(6)When a vacancy occur or is likely to occur in the office of the Vice-Chancellor, by reason of leave or any other cause, not being the expiry of term of the incumbent, such vacancy shall be filled, as far as may be, in accordance with the provision of sub-section (1).(7)When a temporary vacancy in the office of the Vice-Chancellor occur by reason of leave, illness or otherwise, the Syndicate shall forthwith report the same to the Chancellor who shall make such arrangement for carrying on the office of Vice-Chancellor, as he may deem fit."
