Section 22 in The Rajiv Gandhi National University of Law, Punjab Act, 2006
22. The Vice-Chancellor.
(1)The Vice-Chancellor, who shall be an academic person and an outstanding scholar in law, be a whole-time officer of the University.(2)The Vice-Chancellor, shall be appointed by the Chancellor from out of a panel of not less than three persons recommended by a Committee, constituted under sub-section (3) :Provided that if the Chancellor does not approve of any of the persons so recommended, he may call for fresh recommendations.(3)The Committee referred to in sub-section (2), shall consist of three members of whom, one shall be nominated by the Executive Council, one by the Chairman, University Grants Commission, constituted under University Grants Commission Act, 1956 and one by the Chancellor from amongst the retired or serving Judges of the Supreme Court of India or Chief Justice of High Court of Punjab and Haryana. The person nominated by the Chancellor, shall be the Convenor of the Committee.(4)No person, who is an employee of the University, shall be nominated as a Member of the Committee constituted under sub-section (3).(5)The term of office of the Vice-Chancellor, shall be five years from the date on which he enters upon his office, or until he attains the age of seventy years, whichever is earlier, and he shall be eligible for reappointment for further terms till he attains the age of seventy years :Provided that the Chancellor may, require the Vice-Chancellor after his term has expired, to continue in office for such period, as may be specified by him, but such period shall not exceed in any case the period of one year.(6)The emoluments and other conditions of service of the Vice-Chancellor shall be such, as may be prescribed and shall not be varied to his disadvantage after his retirement.(7)When a vacancy occurs, or is likely to occur in the office of the Vice- Chancellor due to death, resignation of otherwise or if he is unable to perform his duties due to ill-health or any other cause, the Chancellor shall have the authority to designate a Professor of the University to perform the functions of the Vice-Chancellor until the new Vice-Chancellor assumes his office or until the existing Vice-Chancellor attends to the duties of his office, as the case may be.
