Section 19 in The Chanakya National Law University Act, 2006
19. The Vice-Chancellor.
(1)(i)The Vice Chancellor shall be an outstanding scholar in law and a whole time salaried officer of the University;(ii)The Vice-Chancellor shall be appointed by the Chancellor from out of a panel of not less than three persons recommended (the names being arranged in the alphabetical order) by a committee constituted under Clause (iii):Provided that if the Chancellor does not approve of any of the persons so recommended he may call for fresh recommendations;(iii)The Committee referred to in clause (ii) shall consist of three members of whom one shall be nominated by the Executive Council, one by the University Grants Commission and one by the Government; and the member nominated by the Government shall be Convenor of the Committee:Provided that none of the members of the Committee shall be an employee of the University:Provided further that the panel shall be prepared from out of candidates who submit their curriculum vitae which is sponsored by some reputed person or institution in the field of law or legal profession.(iv)The Vice-Chancellor shall hold office for a term of five years from the date on which he enters upon his office, or until he attains the age of seventy years, whichever is earlier, and he shall be eligible for re-appointment for further terms till he attains the age of seventy years :Provided that the Chancellor may require the Vice-Chancellor after his term has expired, to continue in office for such period of not exceeding a total period of one year as may be specified by him.(v)The emoluments and other conditions of service of the Vice-Chancellor shall be as prescribed by Regulations;(vi)If the office of the Vice-Chancellor becomes vacant due to death, resignation or otherwise or if he is unable to perform his duties due to ill health or any other cause, the Chancellor shall have the authority to designate a Professor of the University to perform the functions of the Vice-Chancellor until the new Vice-Chancellor assumes his office or until the existing Vice Chancellor attends to the duties of his office, as the case may be.(2)The Vice-Chancellor, shall;(i)Ensure that the provisions of this Act, Statutes and Regulations are duly implemented and he shall have all powers, as are necessary, for that purpose;(ii)Convene the meetings of the General Council, the Executive Council, and the Academic Council and shall perform all other acts, as may be necessary to give effect to the provisions of this Act;(iii)Preside over the meetings of the General Council in the absence of the Chancellor;(iv)Be the competent authority to appoint the teachers, librarian, finance officer and other officers in consultation with the Chancellor on the recommendations of the Selection Committee appointed by the Executive Council in accordance with the guidelines prescribed;(v)Be the competent authority to take disciplinary action against the above officers in accordance with the procedure prescribed;(vi)Have all powers relating to the maintenance of proper discipline in the University;(vii)If, in the opinion of the Vice-Chancellor, any such emergency has arisen which requires immediate action be taken, he shall take such action as he may deem fit and shall report the same for confirmation in the next meeting of the authority which in the ordinary course would have dealt with the matter.
