Section 11 in The Gujarat Technological University Act, 2007
11. Vice-Chancellor.
(1)The Vice-Chancellor of the University shall be appointed by the Chancellor in consultation with the State Government from amongst three persons recommended under sub-section (3) by a Committee appointed for the purpose under sub-section (2).(2)(a)The Chancellor, for the purpose of sub-section (1) shall appoint a committee which shall consist of the following members, namely:-(i)two members to be nominated by the State Government, who shall be eminent technologists and educationists not connected with the University;(ii)one member, to be nominated by the All India Council of Technical Education and(iii)one member, to be nominated of the University Grants Commission;(b)The Chancellor shall appoint one of the members of the committee as its Chairman.(3)The committee so appointed under sub-section (2) shall within such time and in such manner as directed by the State Government, select three persons who it considers fit for being appointed as a Vice-Chancellor and shall recommend to the Chancellor the names of the persons so selected together with such other particulars it deems fit.(4)The person to be appointed as Vice-Chancellor shall,-(i)be an eminent educationist, technologist, administrator industrialist having vision for human resource development,(ii)have been associated with Gujarat in terms of development, education, philanthropy, industrial or business development or exemplary administration in the services of the State, Corporation or the public bodies.(iii)not have attained the age of 65 years on the date of nomination or renomination.(5)The Vice-Chancellor shall hold office for a term of three years and shall be eligible for re-nomination to that office for a further term of three years only.(6)The emoluments and other terms and conditions for the Vice-Chancellor shall be such as may be determined by the State Government.(7)Whenever a temporary vacancy occurs in the office of the Vice-Chancellor and it cannot be conveniently and expeditiously filled up in accordance with the provisions of sub-section (1), one of the Directors nominated by the Chancellor shall carry on the current duties of the office of the Vice-Chancellor.(8)The Vice-Chancellor may resign from his office by writing under his hand addressed to the Chancellor and his resignation shall take effect from the date of acceptance by the Chancellor.
