Section 25 in Agriculture University, Kota Act, 2013
25. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time paid officer of the University and shall be appointed by the Chancellor in consultation with the State Government upon recommendation of a Selection Committee consisting of -(a)one person nominated by the Board not connected with the University or any college thereof;(b)the Director General, Indian Council of Agriculture Research or his nominee;(c)one person nominated by the Chancellor; and(d)one person nominated by the State Government, and the Chancellor shall appoint one of these persons to be the Chairman of the Committee.(2)A person who has attained academic excellence and demonstrated leadership qualities in agriculture education and has the minimum qualifications that is to say at least six years' experience on the post of Professor or equivalent in teaching or research or extension system of agriculture of any university or research centre in the country, out of which at least three years of experience should be as Dean of the Faculty of any agriculture university or Principal or Dean of any agriculture college or Director as defined in clause (k) of section 2.(3)The term of the office of the Vice-Chancellor shall be three years from the date on which he enters upon his office or until he attains the age of seventy years, whichever is earlier:Provided that the same person shall be eligible for reappointment for a second term.(4)The Vice-Chancellor shall receive such pay and allowances as may be determined by the State Government. In addition to it, he shall be entitled to free furnished residence maintained by the University and such other perquisites as may be prescribed.(5)When a permanent vacancy in the office of the Vice- Chancellor occurs by reason of his death, resignation, removal or the expiry of his term of office, it shall be filled by the Chancellor in accordance with sub-section (1), and for so long as it is not so filled, stop-gap arrangement shall be made by him under and in accordance with sub-section (6).(6)When a temporary vacancy in the office of the Vice- Chancellor occurs by reason of leave, suspension or otherwise or when a stop-gap arrangement is necessary under sub-section (5), the Registrar shall forthwith report the matter to the Chancellor who shall make, on the advice of the State Government, arrangement for the carrying on the function of the office of the Vice-Chancellor.(7)The Vice-Chancellor may at any time relinquish office by submitting, not less than sixty days in advance of the date on which he wishes to be relieved, his resignation to the Chancellor.(8)Such resignation shall take effect from the date determined by the Chancellor and conveyed to the Vice- Chancellor.(9)Where a person appointed as the Vice-Chancellor was in employment before such appointment in any other college, institute or university, he may continue to contribute to the provident fund of which he was a member in such employment and the University shall contribute to the account of such person in that provident fund.(10)Where the Vice-Chancellor had been in his previous employment, a member of any insurance or pension scheme, the University shall make a necessary contribution to such scheme.(11)The Vice-Chancellor shall be entitled for travelling and daily allowance at such rates as may be fixed by the Board.(12)The Vice-Chancellor shall be entitled to leave as under:-(a)leave on full pay at the rate of one day for every eleven days of active service; and(b)leave on half pay at the rate of twenty days for each completed year of service:Provided that leave on half pay may be commuted as leave on full pay on production of medical certificate.
