Section 12 in Indian Institute of Teacher Education, Gujarat Act, 2010
12. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the State Government in consultation with the Chancellor in the mariner stated hereunder: -(2)(a)There shall be a Search Committee constituted by the State Government consisting of three members, to be nominated by the State Government to recommend suitable names, for appointment of Vice-Chancellor. The member of the Search Committee shall be from any one or more of the following categories, namely:(i)an eminent educationist;(ii)a retired Judge of the High Court of Gujarat;(iii)a retired Chief Secretary/Additional Chief Secretary of the Government of Gujarat;The State Government shall nominate one of them as the Chairman of the Committee.(b)The members nominated for the committee shall be the persons who are not connected with the University or any institution of the University.(3)The committee appointed under sub-section (2) shall begin the process of recommending the panel of names for the appointment of the Vice-Chancellor, at least four months before the probable date of occurrence of the vacancy of the post of the Vice-Chancellor and shall complete within the time limit as may be fixed by the Chancellor. The State Government may extend the time limit if in the exigency of the circumstances, it is necessary so to do :Provided that the period so extended shall not exceed three months in the aggregate.(4)The committee shall consider and recommend the names of persons who possess the following qualification for the post of Vice-Chancellor:(a)leadership in any field of teacher education and development with the experience of having served in a university or an educational institution for not less than ten years and is renowned for research or creative work as evidenced through publications or guidance provided to research students of a University or College or leadership provided to the field of humanities, science, fine-arts and crafts, technology, medicine, industry; or(b)leadership in the field of administration as evidenced through service of ten years of experience as a Registrar in a University' or as a Principal of a college or in a research academy or a Research Council under the State or the Central Government,(5)The search committee shall recommend a panel of three suitable persons for the consideration of the Chancellor for being appointed as the Vice-Chancellor. The names shall be in alphabetical order without any preference being indicated. The report may be accompanied by detailed write-up suitability for each person included in the panel.(6)The State Government shall, in consultation with the Chancellor, appoint one of the persons included in the panel referred to in subsection (5) as the Vice-Chancellor of the University.
