Section 10 in The Maharaja Sayajirao University of Baroda Act, 1949
10. [ Vice-Chancellor. [Section 10 was substituted for the original by Gujarat 5 of 1981, Section 2.]
(1)The Vice-Chancellor shall be appointed by 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)For the purposes of sub-section (1), the Chancellor shall appoint a committee which shall consist of the following members, namely:(i)two members (not being persons connected with the University or with any affiliated or constituent college or any recognised institution) out of whom one shall be a person nominated in the manner prescribed by the Statutes by the Syndicate and the other shall be a person nominated in the manner prescribed by the Statutes by the Vice-Chancellor of all the Universities established by law in the State of Gujarat:Provided that, in any case where for any reason whatsoever a person is not nominated under this clause-(a)by the Syndicate, or(b)by the Vice-Chancellors, it shall be lawful for the Chancellor to nominate a person to be a member of the committee in any such case;(ii)one member to be nominated by the Chancellor.(b)The Chancellor shall appoint one of the three members of the Committee as its Chairman:Provided that, if it shall at any time appear to the State Government that the Chancellor has not exercised any of the powers conferred on him under this sub-section within a reasonable period, then the State Government may by an order require the Chancellor to exercise the power within such period as may be specified in such order and if the Chancellor fails to exercise the power within the period so specified, it shall be lawful for the State Government to exercise such power.(3)The Committee so appointed shall, within such time and in such manner as may be prescribed by the Statutes, select three persons whom it considers fit for being appointed of Vice-Chancellor and shall recommend to the State Government the names of the persons so selected together with such other particulars as may be prescribed by the Statutes:Provided that, as far as possible, the Committee shall not select any such person who if appointed as Vice-Chancellor would cease to hold that office on account of attaining the age of 65 years before completion of the term of three years.(4)The Vice-Chancellor shall hold office for a term of three years and he shall be eligible for re-appointment to that office for a further term of three years only:Provided that, no person appointed as the Vice-Chancellor, shall continue to hold his office as such after he attains the age of 65 years.(5)The emoluments to be paid to the Vice-Chancellor, and the terms and conditions subject to which he shall hold office, [shall be such as may be determined by the State Government] :Provided that, such emoluments or such terms and conditions shall not, during the currency of the term of the holder of that office, be varied to his disadvantage without his consent.(6)Where any temporary vacancy in the office of the Vice-Chancellor occurs by reason of leave, illness or other cause, [the Pro-Vice-Chancellor and in the absence of the Pro-Vice-Chancellor] [These words were substituted for the words 'and none of the offices of the Pro-Vice Chancellor and the Rector has been filled-up', by Gujarat 1 of 1982, Section 5 (2).] one of the Deans nominated by Chancellor for that purpose shall carry on the current duties of the office of the Vice-Chancellor.]
