Section 13 in Indian Institute of Teacher Education, Gujarat Act, 2010
13. Terms and conditions of appointment of Vice-Chancellor.
(1)The Vice-Chancellor shall hold office for a term of five years from the date he enters upon his office or till attaining the age of sixty-five years, whichever is earlier and shall not be eligible for reappointment.(2)(a)During the leave or absence of the Vice-Chancellor, or(b)in the event of a permanent vacancy in the office of the Vice-Chancellor, until an appointment is made under sub-section (1) of section 12 to that office -the Dean, as nominated by the Vice-Chancellor, shall carry on the current duty of the office of the Vice-Chancellor.(3)The Vice-Chancellor shall be a whole-time salaried officer of the University and his pay, allowances, emoluments and other terms and conditions of service shall be such as may be prescribed.(4)The Vice-Chancellor may, by writing under his signature addressed to the Chancellor, after giving one month's notice, resign his office and such resignation shall take effect from the date of acceptance of his resignation by the Chancellor.(5)The Vice-Chancellor may be removed from his office if the Chancellor in consultation with the State Government, is satisfied that the incumbent,(a)has become insane and stands so declared by a competent court;(b)has been convicted by a court for any offence involving moral turpitude;(c)has become an undischarged insolvent and stands so declared by a competent court;(d)has been physically unfit and incapable of discharging functions due to protracted illness 01 physical disability;(e)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the services as prescribed by the State Government or has abused the powers vested in him or if the continuance of the Vice-Chancellor in the office is detrimental to the interests of the University;(f)is a member of, or be otherwise associated with, any political party or any organization which takes part in politics, or is taking part in, or subscribing in aid of, any political movement or activity:Provided that the Vice-Chancellor shall not be removed from his office unless an opportunity of being heard is given to him.
