Section 12 in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009
12. The Vice-Chancellor.
(1)The Vice-Chancellor shall be a whole time officer of the University.(2)The State Government shall constitute a Search Committee consisting of three persons of whom one shall be nominated by the Chancellor, one by the University Grants commission and one by the State Government. The nominee of the State Government shall function as the Chairman of the Committee. The Secretary to Government, in charge of the Higher Education Department, or his nominee not below the rank of the Deputy Secretary to Government shall be the convener of the Search Committee.(3)No person connected with the affairs of the State Government, the University or any college or institution affiliated to the University shall be nominated as the member of the Search Committee.(4)The Search Committee shall submit to the State Government a panel of three persons who are eminent academicians in the field of music or performing arts, in the alphabetical order. The State Government shall forward the panel to the Chancellor who shall keeping in view merit, equity and social justice and with the concurrence of the State Government, appoint one person from the panel as the Vice Chancellor:Provided that the Chancellor may with the concurrence of the State Government call for a second panel if he considers it necessary and the Search Committee shall submit a second panel which shall be final.(5)No person shall be appointed or hold office of the Vice-Chancellor if he has attained the age of sixty five years.(6)The Vice-Chancellor shall, subject to the pleasure of the Chancellor and the provisions of sub-section (5) hold the office for a period of four years. He shall not be eligible for reappointment, for a second term.(7)The Vice-Chancellor shall not be removed from his office except by an order of the Chancellor passed on the ground of willful omission or refusal to carry out the provisions of this Act or for abuse of the powers vested in him and on the advice tendered by the State Government on consideration of the report of an inquiry ordered by it under sub-section (8).(8)For the purposes of holding an inquiry under this section the State Government shall appoint a person who is or has been a Judge of the High Court or the Supreme Court. The inquiry authority shall hold the inquiry after giving an opportunity to make representation by the Vice-Chancellor and shall submit a report to the State Government on the action to be taken including penalty, if any, to be imposed, and the State Government shall on consideration of the report advise the Chancellor. The Chancellor shall act in accordance with such advice, as far as may be, within six months.(9)The emoluments and other conditions of service of the Vice-Chancellor shall be such as may be determined by the Chancellor and shall not be varied to his dis-advantage after his appointment as Vice-Chancellor. In the event of a Vice-Chancellor retiring on superannuation during his tenureship as Vice-Chancellor, his conditions of service already determined shall continue to be in vogue. All his pensionary benefits shall be kept in abeyance which shall be released after his demitting the office of the Vice-Chancellor.(10)If a retired person is appointed as Vice-Chancellor, the terms and conditions of service upon his appointment as Vice-Chancellor including emoluments shall be determined by the Chancellor. The emoluments shall be reduced by the amount of pension and allowances drawn by him(11)If a Professor in the service of a University in the State is appointed as Vice-Chancellor, his terms and conditions of service as Professor shall not be revised to his dis-advantage during his tenure as Vice-Chancellor and he shall retain his lien in his post.
