Section 15 in The Jawahar Lal Nehru Krishi Vishwa Vidyalaya Act, 1963
15. Vice-Chancellor.
(1)The Vice-Chancellor shall be appointed by the Chancellor from a panel of not less than three persons recommended by the Committee constituted under sub-section (2) :Provided that if the Chancellor does not approve of any oi the persons so recommended or the person or persons approved by the Chancellor out of those recommended by such committee are not willing to accept the appointment, the Chancellor may call for fresh recommendations from such committee :Provided further that the first Vice-Chancellor shall be directly appointed by the Chancellor.(2)The Chancellor shall appoint a Committee consisting of the following persons, namely:(i)one person elected by the Board from amongst persons not employed by or on behalf of the Vishwa Vidyalaya or a College;(ii)one person nominated by the Chancellor; and(iii)one person nominated by the State Government.The Chancellor shall appoint one of the three persons to be the Chairman of the Committee.(3)For constituting the Committee under sub-section (2), the Chancellor shall, before the expiry of the term of the Vice-Chancellor, call upon the Board and the State Government to choose their nominees and if any one of them or both fail to do so within one month of the receipt of the Chancellor's communication in this regard, the Chancellor may nominate any one or two persons, as the case may be, not employed by or on behalf of the Vishwa Vidyalaya or College and the persons so nominated shall be deemed to be the persons elected or nominated by the Board or the State Government, as the case may be.(4)The Committee shall submit the panel within six weeks from the date of its constitution or such further time not exceeding four weeks as may be extended by the Chancellor.(5)If the Committee fails to submit the panel within the period specified in sub-section (4), the Chancellor may appoint any person whom he deems fit to be the Vice-Chancellor.(6)The Vice-Chancellor shall hold office for a term of five years and shall be eligible for re-appointment:Provided that the first Vice-Chancellor shall hold office for a term not exceeding five years as the Chancellor may determine :Provided further that, notwithstanding the expiry of his term, he shall continue in office until his successor is appointed and enters upon his office, but this period shall not exceed six months.(7)[ In the event of occurrence of any vacancy in the office of Kulpati by reason of his death, resignation or otherwise, a Dean of Faculty nominated by Kuladhipati shall act as Kulpati until the date on which a new Kulpati, appointed under sub-section (1) to fill such vacancy enters upon his office :Provided that the person so nominated shall not hold office for a period of more than six months.(8)Where any temporary vacancy in the office of Kulpati occurs by reasons of leave, illness or other cause, Kuladhipati shall, as soon as possible, make such arrangements for carrying on the office of the Kulpati as he may think fit.(9)Until the nomination has been made under sub-section (7) or arrangements have been made under sub-section (8), the Registrar and if no Registrar has been appointed or if there be vacancy in the office of Registrar for any reason whatsoever, such officer of the Vishwa Vidyalaya as Kuladhipati may direct, shall carry on the current duties of the Kulpati.(10)All acts done by the person appointed under sub-section (8) or by the Registrar under sub-section (9) or by the officer directed by the Kuladhipati under the said sub-section to carry on the current duties of the Kulpati shall be deemed to be acts done by the Kulpati.] [Substituted by M.P. Act No. 17 of 1979 (w.e.f. 5-6-1979).]
