Section 20 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
20. [ The Vice-Chancellor - (1) The Vice-Chancellor shall be appointed by the Chancellor on the unanimous recommendation of the Executive Council. If the Executive Council fails to make any such recommendation, the Vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister from a panel of three persons to be elected by the Executive Council in accordance with the system of proportional representation by means of the single transferable vote] [Section 20 substituted by W. B. Act 31 of 1981.].
(2)The Vice-Chancellor shall hold office for a term of four years or till he attains the age of 65 years, whichever is earlier, and shall, subject to the provisions of this section, be eligible for reappointment for another term of four years or till he attains the age of 65 years, whichever is earlier.(3)The Chancellor may, notwithstanding the expiration of the term of the office of the Vice-Chancellor or his attaining the age of 65 years, allow him to continue in office till a successor assumes office, provided that he shall not continue as such for any period exceeding six months.(4)The Vice-Chancellor shall be a whole-time officer of the University. He shall be paid from the University fund such salary and allowances as the Chancellor may decide in consultation with the State Government.(5)The Vice-Chancellor may resign his office by writing under his hand addressed to the Chancellor.(6)(a)If the Vice-Chancellor is, by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, then, during the period of such temporary inability, the Chancellor in consultation with the Minister may appoint any person to exercise the powers and perform the duties of the Vice-Chancellor.(b)When a vacancy occurs in the office of the Vice-Chancellor by reason of death, resignation or expiry of the term of his office or otherwise, then, pending the appointment of a Vice-Chancellor the Chancellor in consultation with the Minister may appoint any person to exercise the powers and perform the duties of the Vice-Chancellor for any period not exceeding six months.(7)The vacancy in the office of the Vice-Chancellor occurring by reason of death, resignation or expiry of the term of his office or otherwise shall be filled up by appointment of a Vice-Chancellor in accordance with the provisions of sub-section (1) within a period of six months from the date of occurrence of the vacancy and such period shall be held to include any period for which a Vice-Chancellor is allowed to continue in office under sub-section (3) or a person is appointed to exercise the powers and perform the duties of the Vice-Chancellor under clause (6) of sub-section (6).
