Section 24(3) in Sree Sankaracharya University of Sanskrit Act, 1994
(3)(a)The Vice-Chancellor shall be appointed by the Chancellor on the recommendation of a selection committee (hereinafter called the committee) appointed by the Chancellor consisting of a nominee of the Government, a representative of the University Grants Commission and a nominee of the Syndicate. The Chancellor shall appoint one of the members of the committee to be its Convener;(b)If the committee unanimously recommends the name of a person, the Chancellor shall, subject to the provisions of sub-section (2), accept the recommendation and appoint him to be the Vice-Chancellor;(c)If the committee is not able to recommend the name of a person unanimously, the committee may unanimously recommend a panel of three names of eligible persons to the Chancellor and the Chancellor shall subject to the provisions of sub-section (2), appoint one among them to be the Vice-Chancellor;(d)If the committee is not able to recommend the name of a person or a panel of three names unanimously, each member of the committee may recommend the name of one eligible person and the Chancellor shall subject to sub-section (2) appoint one among them to be the Vice-Chancellor;(e)If the committee or the members of the committee individually fails to make its or his recommendation within sixty days of its appointment the committee shall cease to exist and the Chancellor shall appoint a suitable person to be the Vice-Chancellor on the advice of the Government.
